Section 75 in Haryana Urban Development Authority Act, 1977
75. Submission of plans to the State Government for approval.
(1)In this Section and in Sections 76, 77, 80 and 82 the word "plan" means the master plan as well as the [sectoral/zonal development plan(s)] [Substituted for the words 'sector development plan' by Haryana Act No. 23 of 2004.] for a sector.(2)Every plan shall, as may be, after its preparation be submitted by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] to the State Government in the Town and Country Planning Department for approval and the Government may either approve the plan without modification or with such modifications as it may consider necessary or reject the plan with directions to the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] to prepare a fresh plan according to such directions.
