Section 91(8) in Haryana Urban Development Authority Act, 1977
(8)If under any agreement between the owners of the land, the coloniser or the society referred to in sub-section (4) the responsibility for providing the amenity or carrying out the development rested with such coloniser or society, the cess payable under that sub-section by the owners shall be recoverable by them from the coloniser or the society, as the case may be.
