Section 7 in The Haryana Development and Regulation of Urban Areas Act, 1975
7. Prohibition to advertise and transfer plots.
- Save as provided in Section 9, [no person including a property dealer shall] [Inserted by Haryana Act No. 11 of 2003]-(i)without obtaining a licence under Section 3, transfer or agree to transfer in any manner plots in a colony to transfer in any manner plots in a colony or make an advertisement or receive any amount in respect thereof;(ii)erect or re-erect any building in any colony in respect of which a licence under Section 3 has not been granted.(iii)erect or re-erect any building other than for purposes of agriculture on the land sub-divided for agriculture as defined in clause (aa) of Section 2 of this Act;
