Section 9(1)(a) in The Haryana Development and Regulation of Urban Areas Act, 1975

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1)(a) in The Haryana Development and Regulation of Urban Areas Act, 1975

(a)the land -

(i)had been divided into plots and more than twenty per centum of the plots according to layout plan had been sold or agreed to be sold prior to the 16th day of November, 1971;

(ii)is in a compact block; and

(iii)is not situated within the controlled area; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 9(1)(a) in The Haryana Development and Regulation of Urban Areas Act, 1975