203G. [ Powers and functions of Director. [Section 203G as added vide Haryana Act No. 1 of 2001 substituted vide Haryana Act No 5 of 2002.]
- All powers and functions of the Director, Town and Country Planning, Haryana, being performed under the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Act 41 of 1963), and the rules made thereunder as applicable to the areas within municipal limits, shall be exercised and performed by the Director and the acts already done under the provisions of the said Act and the rules made thereunder, shall be construed to be acts done by the Director under this Act. The powers of the Commissioner and Secretary to Government, Haryana, Town and Country Planning Department under the above Act, shall be exercised by the Commissioner and Secretary to Government, Haryana, Urban Development Department, under this Act, within the municipal limits.][203H. Issue of no objection certificate for sanction/release of electricity, water and sewerage connection in buildings. - Within the limits of municipality every owner before applying for sanction/release of electricity, water and sewerage connection, shall obtain no objection certificate from the municipality.
