Section 2(h) in The Haryana Development and Regulation of Urban Areas Act, 1975
(h)"Government" means the Government of the State of Haryana;(hh)[ "group housing" means a buildings designed and developed in the form of flats for residential purpose or any ancillary or appurtenant building including community facilities, public amenities and public utility as may be prescribed; [Inserted by Haryana Act No. 11 of 2003.](hha)[ "State Infrastructure Development Charges" includes the cost of development of major infrastructure projects;](hhb)[ "Infrastructure augmentation charges" includes the cost of the augmentation of major infrastructure projects;] [Inserted by Haryana Act No. 16 of 2010, dated 30.9.2010. ](hhh)"integrated commercial comples" means building containing apartments sharing common services and facilities and having their undivided share in the land and meant to be used for office or for practising of any profession or for carrying on any occupation, trade, business or such other type of independent use as may be prescribed;]
