Section 79(6) in Haryana Urban Development Authority Act, 1977
(6)If any question arises whether the amendments proposed to be made by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] are amendments which affect important alterations in the character of the plan or whether they relate to the extent of land uses or the standards of population density, it shall be referred to the State Government whose decision thereon shall be final.
