(6)After the scheme has been sanctioned, the committee shall proceed to provide internal services as soon as possible and complete it within a period of five years from the date of its sanction.[203A. Regularisation of certain Buildings. - (1) Notwithstanding anything contained in Section 203, the State Government may in the public interest, regularise the buildings in any area whether constructed with or without sanction of the Municipal Committee and for which no building scheme or town planning scheme has been sanctioned.] [See Haryana Act No. 8 of 1985.]
