45A. [ Power to regulate communication towers. [Inserted by Haryana Act No. 10 of 2012, dated 12.4.2012.]
(1)No person shall erect or re-erect communication towers in a sabha area unless he has taken approval from the concerned authority and subject to such terms and conditions, as may be prescribed.(2)The owner of such communication towers shall pay to the concerned Gram Panchayat such fee, tax, duty or cess, as may be prescribed.]
