Section 3A(2) in The Haryana Development and Regulation of Urban Areas Act, 1975
(2)The [local authorities, firms, undertakings of Government and other authorities involved in land development] [Substituted by Haryana Act No. 17 of 1996 for the words 'Haryana Urban Development Authority'.] shall also be liable to deposit the [State Infrastructure Development Charges] [Substituted 'infrastructure development charges' by Haryana Act No. 32 of 2019, dated 3.9.2019.]and shall be deemed to be a colonizer for this purpose only. The date of first inviting applications for sale of plots in any colony by it shall be deemed to be the date of granting of license under this Act for the purpose of deposit of service charges.
