Haryana Development and Regulation of Urban Areas (Amendment) Act, 2007*
| [Haryana Act No. 5 of 2007] | [29th March, 2007] |
An Act further to amend the Haryana Development and Regulation of Urban Areas Act, 1975.
Be it enacted by the Legislature of the State of Haryana in the Fifty-eighth Year of the Republic of India.
* [Received the assent of the Governor on 29th March, 2007 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 6/2007, dated 3rd April, 2007].
1. Short title.- This Act may be called the Haryana Development and Regulation of Urban Areas (Amendment) Act, 2007.
2. Amendment of section 2 of Haryana Act 8 of 1975.- In section 2 of the Haryana Development and Regulation of Urban Areas Act, 1975 (hereinafter called the principal Act),-
(i) after clause (hh) the following clause shall be inserted, namely:-
(hha) "infrastructure development charges" include the cost of development of major infrastructure projects';
(ii) after clause (j), the following clause shall be inserted, namely:-
(jj) "major infrastructure projects" include national/state highways, transport, major water supply scheme and power facilities etc.
3. Amendment of section 3A of Haryana Act 8 of 1975.- In section 3A of the principal Act:-
(i) in sub-sections (1), (2), (3), (4) and (5), for the words "so vice charges" wherever occurring, the words "infrastructure development charges" shall be substituted;
(ii) for sub-sections (6), (7), (8) and (9), the following sub-sections shall be substituted, namely:-
"(6) The amount of infrastructure development charges so deposited by the colonizer shall constitute a fund calico the Fund for development of major infrastructure projects in the State of Haryana (hereinafter referred to as the Fund).
(7) The Fund shall be administrated by a High Powered Committee as may be constituted by the State Government for this purpose.
(8) The amount of infrastructure development charges deposited by the colonizers, loans and grants from the, Central/State Government, or the local authority, or loans and grants from national/international financial institutions and any other money from such source as the State Government may decide, shall be credited to the Fund.
(9) The fund shall be utilized for the development of major infrastructure projects in the State of Haryana. The Fund may also be utilized to meet the cost of administrating the Fund."
4. Repeal and saving.- (1) The Haryana Development and Regulation of Urban Areas (Amendment) Ordinance 2006 (Haryana Ordinance No. 5 of 2006) is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the principal Act as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act as amended by this Act.