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[Cites 0, Cited by 0] [Section 11B] [Entire Act]

State of Haryana - Subsection

Section 11B(5) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979

(5)Amount of malba fee/security shall be Rs 1000/-(0ne thousand rupees only) for the plot having an area less than one kanal and Rs 2000/- (Two thousand rupees only) for the plot having an area of one kanal or more . Fifty percent of the amount shall be deposited as non refundable security. The malba fee/security shall be deposited by the allottee with the Executive Engineer concerned before the start of construction of house or release of water connection. The amount of malba /security shall be refundable only after the malba is completely removed , the area is levelled and the occupation certificate is issued by the Estate Officer concerned. The refund of malbe fee/security shall further be subject to the condition that allottee shall construct pucca approach to his house by connecting it from the edge of road towards his house and not from any other point of the road.