45C. [ Regularization of existing communication towers and commercial, institutional or industrial activities. [Inserted by Haryana Act No. 10 of 2012, dated 12.4.2012.]
- The existing communication towers and commercial, institutional or industrial activities in a sabha area shall be deemed to have been regularized under sections 45A and 45B respectively if the owner obtains ex-post facto approval and fulfils such terms and conditions, as may be prescribed within a period of three months from the date of publication of rules framed under this section :Provided that if the owner fails to obtain ex-post facto approval or comply with the terms and conditions, such communication tower or activity shall be deemed to be unauthorized and action for its removal shall be taken in such manner, as may be prescribed.]
