Section 8(1) in The Haryana Development and Regulation of Urban Areas Rules, 1976
(1)On receipt of application in the prescribed form and complete in all respects, the Director shall enquire into the following matters and such other matters as he may consider necessary :-(a)title of land;(b)extent and situation of the land;(c)capacity to develop the colony;(d)layout plan of the colony;(e)plan regarding the development works to be executed in the colony; and(f)conformity with the development scheme of the land in question and the neighbouring areas.
