Section 89 in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979
89. Power of relaxation.
- The Authority may with the previous approval of the State Government relax the provisions of any of these regulations in respect of any class or category of parsons, if in the opinion of the Authority, but for relaxation, the regulations would operate harshly.Form BR I[See Regulation 3(I)]Form of ApplicationClass of Building ______________________Residential,CommercialInstitutional/Public/Semi-PublicIndustrial/warehousingFrom__________________________________ToThe Estate Officer,Haryana Urban Development Authority________________________SirI/we apply for permission to erect/re-erect/add to/alter a building/wall, in accordance with the plans submitted herewith, onSite/Plot No_______________ Sector____________ at______________.
