Section 24(2) in The Haryana Development and Regulation of Urban Areas Act, 1975
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following mattes, namely :-(a)fee, form and manner of making an application for obtaining licence under sub-section (1) of Section 3;(b)form of licence and agreement under sub-section (3) of Section 3;(c)fee for grant or renewal of licence under sub-section (4) of Section 3;(d)form of registers to be maintained under Section 4;(e)form of accounts to be maintained under sub-section (2) of Section 5;(f)manner of getting the accounts audited under sub-section (2) of Section 6;(g)manner in which preference is to be given to the plot-holders under sub-section (3) of Section 8;(h)form and manner of making application under sub-section (2) of Section 9.(i)[ any other matter in connection with preparation, submission and approval of plans;] [Added by Haryana Act No. 11 of 2003.](j)[ any other matter which has to be or may be prescribed.] [Added by Haryana Act No. 8 of 2016, dated 20.4.2016.]
