Section 9(1)(b) in The Haryana Development and Regulation of Urban Areas Act, 1975

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(b)

(i)the land does not exceed 4,000 square metres and is situated within the limits of a municipal area, a notified area or the Faridabad complex;

(ii)the amenities similar to the one existing in the locality exist or such person undertakes to provide such amenities; and

(iii)the size of the plots divided or proposed to be divided is in conformity with the general layout of the plots in the locality :

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