Applications for the LAMP Fellowship 2025-26 will open soon. Sign up here to be notified when the dates are announced.
Bill Summary
The Haryana Development and Regulation of Urban Areas (Second Amendment) Bill, 2023
The Haryana Development and Regulation of Urban Areas (Second Amendment) Bill, 2023 was introduced on August 25, 2023. It amends the Haryana Development and Regulation of Urban Areas Act, 1975. The Act regulates the use of land in urban areas.
Registration of independent commercial floors: The Act allows registration of a residential floor in a licensed colony as an independent dwelling unit under various property transactions. These include transfer, sale, gift, exchange, and lease. However, the Act does not have any such provision for commercial buildings. The Bill permits registration of an independent floor in a commercial building situated in a licensed colony. It provides that no sub-division of land under the commercial unit will be permitted, and the registration will be limited to only one unit on each floor. Similar conditions also apply to residential floors under the Act.
DISCLAIMER: This document is being furnished to you for your information. You may choose to reproduce or redistribute this report for non-commercial purposes in part or in full to any other person with due acknowledgement of PRS Legislative Research (“PRS”). The opinions expressed herein are entirely those of the author(s). PRS makes every effort to use reliable and comprehensive information, but PRS does not represent that the contents of the report are accurate or complete. PRS is an independent, not-for-profit group. This document has been prepared without regard to the objectives or opinions of those who may receive it.
