Section 3B in The Haryana Development and Regulation of Urban Areas Act, 1975
3B. [ Erection or re-erection of buildings in a licensed colony. [Inserted by Haryana Act No. 11 of 2003.]
- No person shall erect or re-erect buildings in a colony save in accordance with the approved plans and subject to such restrictions and conditions as are contained in the license or as may be specified by the Government or the Director.]
