Section 267(1) in Haryana Municipal Corporation Act, 1994
(1)The Corporation may, and if so required by the Government shall, within six months of the date of such requisition, draw up a building scheme for built areas, and a town planning scheme for unbuilt areas, which may among other things provide for the following matters, namely :-(a)the restriction of the erection or re-erection of buildings or any class of buildings in the whole or any Part of the city, and of the use to which they may be put:[Provided that where an individual or a company applies for preparation/approval of town planning scheme over its own land, then the un-built area shall not be declared. The Corporation shall pass a resolution for approval of town planning scheme within sixty days from the date such proposal is put up for its consideration for the first time, otherwise the commission shall forward the proposal of the town planning scheme directly to the Government.] [Inserted by Haryana Act No. 31 of 2017, dated 23.11.2017.](b)the prescription of a building line on either side or both sides of any street existing or proposed;(c)[ the amount of land in such unbuilt area shall be transferred to the Corporation for public purpose including use as public streets by owners of land on payment of compensation : [Clause (c) substituted by Haryana Act No. 18 of 1999.]Provided that the total amount so transferred shall not exceed fifty per centum;Provided further that where owners of land offer land willingly without payment of compensation to draw up a town planning scheme they shall not be entitled to any compensation.](d)the determination of the size and shape of a reconstituted plot so as to render it suitable for building purposes and where the plot is already built upon, to ensure that the building, so far as possible, complies with the provisions of the scheme in respect of open spaces;(e)the formation of a reconstituted plot by the alteration of the boundaries of an original plot;(f)the formation of a reconstituted plot by the transfer wholly or Partly of the adjoining lands;(g)the allotment of a plot to any owner dispossessed of land in furtherance of the scheme;(h)the transfer of ownership of a plot from one person to another; and(i)the details of the internal services, estimated cost for providing them, the extent of the liability of the owner of buildings and lands for the payment of the cost and the manner of payment of the same.Explanation. - For the purposes of this section -
