Section 2(d1) in The Haryana Development and Regulation of Urban Areas Act, 1975
(d1)[ `developer' means an individual, company, association, firm or a limited liability partnership, designated through a collaboration/ development agreement with the owner for making an application for grant of licence and for completion of formalities required on behalf of such owner to develop a colony; [Inserted by Haryana Act No. 8 of 2016, dated 20.4.2016.]
