Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Haryana Municipal Corporation (Amendment) Act, 2009 8 of 2009 CONTENTS 1. Short Title 2. Insertion Of Section 267A In Haryana Haryana Municipal Corporation (Amendment) Act, 2009 8 of 2009 An ACT further to amend the Haryana Municipal Corporation Act, 1994. Be it enacted by the Legislature of the State of Haryana in the Sixtieth Year of the Republic of India as follows:-- 1. Short Title :- This Act may be called the Haryana Municipal Corporation (Amendment) Act, 2009. 2. Insertion Of Section 267A In Haryana :- After section 267 of the Haryana Municipal Corporation Act, 1994( Act 16 of 1994), the following section shall be inserted, namely:-- "267A. Regularization of certain buildings.--(1) Notwithstanding anything contained in section 267, the Government may, in the public interest, regularize the buildings in any area whether constructed with or without sanction of the Corporation and for which no building scheme or town planning scheme has been sanctioned. (2) The Corporation shall in respect of area covered under sub- section (1) prepare regularization scheme as may be prescribed. (3) Every house/plot owner shall be liable to pay the regularization fee on demand to the Corporation within a period of thirty days of the demand notice.".