Section 80(3) in Haryana Urban Development Authority Act, 1977
(3)Notwithstanding anything contained in sub-sections (1) and (2), the following provisions shall apply in relation to development of land by any department of any State Government or the Central Government or any local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], -(a)when any such department or local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] intends to carry out any development of land it shall inform the Vice-Chairman in writing of its intention to do so, giving full particulars thereof including any plans and documents, at least 30 days before undertaking such development;(b)in the case of a department of any State Government or the Central Government, if the Vice-Chairman has no objection he should inform such department of the same within three weeks from the date of receipts by it under clause (a) of the department's intention, and if the Vice-Chairman does not make any objection within the said period the department shall be free to carry out the proposed development;(c)where the Vice-Chairman raises any objection to the proposed development on the ground that the development is not in conformity with any master plan or [sectoral/zonal development plan(s)] [Substituted for the words 'sector development plan' by Haryana Act No. 23 of 2004.] prepared or intended to be prepared by it, or on any other ground, such department or the local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], as the case may be, shall -(i)either make necessary modifications in the proposal for development to meet the objection raised by the Vice-Chairman; or(ii)submit the proposals for development together with the objections raised by the Vice-Chairman to the State Government for decision under clause (d);(d)the State Government, on receipt of proposals for development together with the objections of the Vice-Chairman, may either approve the proposal with or without modifications or direct the Department on the local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], as the case may be, to make such modifications as proposed by the Government, and the decisions of the State Government shall be final;(e)the development of any land begun by any such Department or subject to the provisions of Section 84 by any such local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] before the declaration referred to in sub-section (1) may be completed by that department or local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] in compliance with the requirements of sub-sections (1) and (2).
