Section 11 in Haryana Industrial Promotion Act, 2005
11. Deemed approval.
(1)The authority notwithstanding anything contained in any State law for the time being in force, shall issue clearances within the stipulated time limit failing which such clearances shall be deemed to have been issued.(2)The entrepreneur may proceed to execute the work or take other action following the deemed approval, but not so as to contravene any of the provisions of this Act or rules or bye-laws made thereunder to such clearances.
