Section 2(j) in The Haryana Development and Regulation of Urban Areas Act, 1975
(j)[ "local authority" means a Municipal Committee or Municipal Counsel or Municipal Corporation;] [Substituted by Haryana Act 17 of 1996.](ja)[ "low-density eco-friendly colony" means a colony that fulfils such norms and guidelines for achieving ecological sensitivity, minimum environmental impact, sustainability and self-sufficiency in terms of natural resources, energy resources and also conforms to such residential density norms, as may be prescribed;] [Inserted by Haryana Act No. 27 of 2013, dated 15.10.2013.](jaa)[ "location premium" means an amount over and above the prescribed fee and charges that an applicant is willing to pay to the Government to obtain the licence against applications received under sub-section (1A) of section 3, as determined through bidding/auction process in pursuance of the policy issued by the Government in this regard, from time to time;] [Inserted by Haryana Act No. 14 of 2018, dated 19.4.2018](jj)[ "major infrastructure projects" include national/state highways transport, major water supply scheme and power facilities etc.] [Inserted by Haryana Act No. 5 of 2007, dated 3.4.2007.](jjj)[ `notional land' means the theoretical land of which TDR Certificate has been issued;] [Inserted by Haryana Act No. 8 of 2016, dated 20.4.2016.]
