Section 2(d) in The Haryana Development and Regulation of Urban Areas Act, 1975
(d)[ "colonizer" means an individual, company or association or body of individuals, whether incorporated or not, owning land for converting it into a colony and to whom a licence has been granted under this Act and shall include a developer;] [Substituted by Haryana Act No. 8 of 2016, dated 20.4.2016.](dd)[ "cyber city" means self contained intelligent city with high quality of infrastructure, attractive surrounding and high speed communication access to be developed for neculeating the Information Technology concept germination of medium and large software companies and Information Technology enabled services, wherein no manufaturing units shall be permitted; [Inserted by Haryana Act No. 11 of 2003.](ddd)"Cyber park" means an area developed exclusively for locating software development activities and Information Technology Enabled Services, wherein no manufacturing of any kind (including assembling activities) shall be permitted;]
