Section 82 in Haryana Urban Development Authority Act, 1977
82. Permission or refusal in respect of uses of land and buildings.
(1)The permission in the sectors/areas other than those specified in sub-section (1) of Section 81 to an individual or a person including an association or body of individuals whether incorporated or not may be granted by the Government on such terms and conditions and on payment of such fees and conversion charges as may be prescribed:Provided that such a permission may not be granted for reasons to be recorded in writing if the Government is not satisfied with the merits of the case or is not in accordance with law.(2)After coming into operation of any of the plans in a [sector/zone] [Substituted for the word 'sector' by Haryana Act No. 23 of 2004.] no person shall use or permit to be used any land or building in that [sector/zone] [Substituted for the word 'sector' by Haryana Act No. 23 of 2004.] otherwise than in confirmity with such plan.
