Section 2(c) in The Haryana Development and Regulation of Urban Areas Act, 1975
(c)[ "colony" means an area of land divided or proposed to be divided into plots or flats for residential, commercial, industrial, cyber city or cyber park purposes or for the construction of flats in the form of group housing or for the construction of integrated commercial complexes, but an area of land divided or proposed to be divided- [Substituled by Haryana Act No. 11 of 2003.](i)for the purpose of agriculture; or(ii)as a result of family partition, inheritance, succession or partition of joint holding not with the motive of earning profit; or(iii)in furtherance of any scheme sanction under any other law; or(iv)by the owner of a factory for setting up a housing colony for the labourers or the employees working in the factory, provided there is no profit motive;or(v)when it does not exceed one thousand square metres or such less area, as may be decided from time to time in an urban area to be notified by Government for the purpose of this sub-clause;
