Section 9 in The Haryana Management of Civic Amenities and Infrastructure Deficient Municipal Areas (Special Provisions) Act, 2016
9. Exemptions.
- Nothing in this Act shall apply to any area-(a)which is notified/covered under the Land Acquisition Act, 1894 (Central Act 1 of 1894), the Forest Conservation Act, 1980 (Central Act 69 of 1980), the Environment Protection Act, 1986 (Central Act 29 of 1986), the Works of Defence Act, 1903 (Central Act 7 of 1903), the Indian Electricity Act, 1910 (Central Act 9 of 1910) or any other Central Act;(b)owned by the Central or the State Government;(c)owned by Boards and Corporations of the Central or the State Government;(d)owned by public sector undertakings constituted under any law;(e)where any industrial unit is located;(f)where any commercial building, mall, multiplex, hotel or banquet hall is located;(g)where any other type of building, as may be prescribed by the Government, is located.
