The Haryana Apartment Ownership Act, 1983(10 of 1983)

Regd. No. NW/C H-3
tev
A C - •
E)arpanai4i-ointninenti 4 ', /otttt
EXTRAORDINARY
Published by Authority
*Govt, of Haryana
CHANDIGARH, WEDNESDAY, SEPTEMBER 28, 1983
(ASvINA 6, 1905 SAKA)
LEGISLATIVE SUPPLEMENT
CONTENTS Pages
•Part I Acts
The Haryana Apartment Ownership Act, 1983.
(Haryana Act No. 10 of 1983) .. 149-159
1. The Haryana Appropriation (No. 3)!Act, 1983161-162
(Haryana Act No. 11 of 1983)
Part II Ordinances
N i l
Part III Delegated Legislation
Ni!
Part IV Correction Slips, Republications and Replacements.
NI !
Pric e : 60 raise. (mil)

Altle ANA GOVT OA2. (tXTRA.), SEPT. 28, 1983 149
* (ASVN. 6, 1905 SAKA)
PART I
LEGISLATIVE DEPARTMENT
Notification
The 27th September, 1983
No. 13-Leg./83.—The following Act of the Legislature of the
State of Haryana received the assent of the Governor of Haryana on
the 26th September, 1983, and is hereby published for general
information
Haryana Act No. 10 of 1983 ,
THE HARYANA APARTMENT OWNERSHIP ACT, 1983.
AN
ACT
to provide for the ownership of an individual apartment in a building
and to make such apartment heritable and trqnsferabk property and
matters connected therewith.
BE it enacted by the Legislature of the State of Haryana in the Thirty-
fourth Year of the Republic of India as follows :-
1. (1) This Act may be called the Haryana Apartment Ownership Short title and
Act, 1983. commencement.
(2) It extends to the whole of the State of Haryana.
(3) This Act shall come into force in such areas and on such dates as
' the State Government may, by notification, appoint and different dates
niay be appointed for different areas.
2. This Act applies only to property, the sole owner or all the owners Application of
of which submit the same to the provisions of this Act by duly executing Act.
4 • . • • • • r • • r
ana registering aeciaration as hereinafter provided :
Provided that no property shall be submitted to the provisions of this
Act unles s it is  used or proposed to be used for residential purposes.
3. In this Act, unless  the context otherwise requires,—
(a) "apartment" means a part of the property intended for any type
of independent use, including one or more rooms or enclosed
spaces located on one or more floors or part or narts thereof.
in a building, intended to be used for residential purposes and
with a direct exit to a public street, road or highway or to a
common area leading to such street, road or highway;
(b) "apartment owner" means the person or persons owning an
apartment and undivided interest in the common areas and.
facilities in the percentage specified and established in the
declaration;
Definitions.

15() FIARYAN'A GOVT GAZ. (EXTRA.), SEPT. 28, 1983
(AWN. 6, 1905 SAKA)
(c) "apaitment number" means the nuinber, letter or combination
thereof dcs;gmio-ing the apartment in the declaration ;
(d ) "association of apartment owners" means all the apartment
owners Let.a;,,, as a group in accordance with the bye-laws and
the declaration:
"buildinv" . m tans a nuilding containing five or more Apartments
or two of more buildings, each containing two or more apartments,
with a to>.al ffe or more apartments for all such buildings
and comprisinQ a part of the property;
( f ) "CtiflUTI Oft are as and f:,i/itics" unless otherwise provided In th e
declaration or lawful amendments thereto, means
(1) the land on vvhieh tht huilJing is loeated ;
(2) the foundations, eoluinrb, girders, beams, supports, main
walls, roofs, nails, corridors, lobbies, stairs, stair ways,
fire escape 5 and entrances and exits of the building ;
(.i) the b.iseracaits, eellars. yards, gardens, parking area
and storage spaces :
(4) the premises for the lodging of janitors or persons employed
for IL? management of the property ;
(5) installation of central set vices such as power, light, gas, hot
and evid viater, heating, refrigeration, air conditioning
and incinerating ;
(6) the Q k v  d t o s, tank:;, pumps, motors, fans, compressors, ducts
and in !•caii ral all apparatus and installations existing for
common use;
(7) such. eoannunit) and eominercial facilities as may be provided
for in the declaration and
(8)
(g)
(1)
an other parts of the property necessary or convenient to its
existine maintenance and safety or normally in comm on
UsC
c'comnion expenses" means --
all sew. lawfully assessed against the apartment owners
by the association of apartment owners;

HARYANA GOVT GAZ. (EXTRA.), SEPT. 28, 1983 151
(ASVN. 6, 1905 SAKA)
(2) expenses of administration, maintenance, repair or replace-
ment of the common areas and facilities
(3) expenses agreed upon as common expenses by the association
of apartment owners ;
(4) expenses declared as common expenses by the provisions of
this Act, or by the declaration or the bye-laws ;
(Ii) "common profits" means the balance of all income, rents, profits
and revenues from the common areas and facilities remaining
after the deduction of the common expenses;
"competent authority" means the Director, Town and Country
Planning Department, Haryana and includes a person for the
time being appointed by the Haryana Government, by noti-
fication, to exorcise and perform all or any of the powers and
functions of the competent authority under this Act and the
rules made 'thereunder ;.
( j ) "declaration" means the instrument by uhieh the property
is submitted to the provisions of this Act and includes the amend-
ed declaration ;
(k) "joint family" means an undivided Hindu family and in the
case of other persons, a group or unit, the members of which
are by custom jointly in possession or residence ;
• (/) "limited common areas and facilities" means those common
areas and facilities designated in the declaration and reserved
for use of certain apartment or apartments to the exclusion of
other apartments ;
(m) "majority" or "majority of apartment owners" means the
apartment owners with 51 per cent or more of the votes in ac-
cordance with the percentage assigned in the declaration to the
apartments for voting purposes, ;
(n) "person" includes a joint family :
(a) "prescribed" means prescribed by the rules made under this
Act ;
(p) "property" .means the land, the building, all improvements and
structures thereon, owned in free -hold or held on lease or as
occupant under any law relating to land revenue and all

152 HARYANA GOVT GAZ. (EXTRA.), SEPT. 28, 1983
(ASVN. 6, 1905 SAKA)
Status of apart'
merits.
Owner shipof
arai t trent..
Common areasand facilities.
.R• AR NA R F IR • R % : N O
easements, rights and appurtenances belonging thereto and all
articles of personal property intended for use in connection there-
with which have been or are intended to be submitted to the
provisions of this Act.
4. Each apartment, together with its undivided interest in the common
areas and facilities, appurtenant to such apartment, shall for all purposes
constitute heritable and transferable immoveable property within the
meaning of any law for the time being in force in the State of Haryana.
5. (1) Each apartment Owner shall beentitled to the exclusive ow ner-
ship and possession of his apartment in accordance with the declaration.
(2) Each apartment owner shall execute a deed of apartment in relation
to his apartment in the manner prescribed.
6. (1) Each apartment owner shall be entitled to an undivided interest
in the common areas and facilities in the percentage expressed in the declara-
tion. Such percentage shall be computed by taking as a basis the ;value of
the apartments in relation to the value of the property ; and such percentage
shall reflect the limited common areas and facilities.
(2) The percentage of the undivided intorestof each apartment owner in
the common areas and facilities as expressed in the declaration shall have
a permanent character and shall not be altered without the consent
of all of the apartment owners and expressed in an amended declaration
duly executed and registered as provided in this Act. The percentage of the
undivided interest in the common areas and facilities shall not be separated
from the apartment to which it appertains and shall be deemed to he con-
veyed or encumbered with the apartment even though such interest is not_ _expressly mentioned in the conveyance or othec instrument.
,
(3) The common areas and facilities shall remain undivided and no
apartment owner or any other person shall bring any action for partition o r
division of any part thereof unless the property has been removed from the
provisions of this Act as provided in sections 14 and 22. Any covenant to
the contrary shall be null and void.
(4) Each apartment owner may use the common areas and facilities
in accordance with the purpose for which they are intended without hindering
or encroaching upon the lawful rights of the other apartment owners.
(5) The necessary work of maintenance, repair and replacement of the
common areas and facilities and the making of any additions or improve.
ments thereto shall be carried out as provided herein and in the bye-laws.
(6) The association of apartment owners shall have the irrevocable
right, to be exercised by the Manager or Board of Managers thereof, to have A .. .
access to each apartment from time to time during reasonable hours as may
be necessary for the maintenance, repair and replacement of any of the
common areas and facilities therein or accessible therefrom or for making

'HARYANA GOVT GAZ. (EXTRA.), SEPT. 28, 1983 153
(ASVN. 6,1905 SAKA) . —
emergency repairs therein necessary to prevent damage to the common
areas and facilities or to another apartment or apartments.
7. Each apartment owner shall comply strictly with the bye-laws,
regulations, covenants, conditions and restrictions, set forth in the
declaration or in the deed of apartment. Failure to comply with any of the
same shall be a ground for an action to recover sums due, for damages or
injunctive relief or both, maintainable by the Manager or Board of Managers
on behalf of the association of apartment owners, or in a proper case by an
aggrieved apartment owner.
8. No apartment owner shall do any work which would jeopardise Prohibition
the soundness or safety of the property, reduce the value thereof or impair of certain
any easement or hereditament or add any material structure or excavate Works.
any additional basement or eeller without the prior consent of other apart-
ment owners.
Compliance with
covenants, bye-
laws.
9. (1) Subsequent to the recording of the declaration as provided in Enoumbran-
this Act and while the property remains subject to this Act, no encumbrance ces against
of any nature shall thereafter arise or be effective against the property. al'ar tments.
During such period, encumbrances may arise or be created only against
each apartment and the percentage of undivided interest in the common
areas and facilities appurtenant to such apartment, in the same manner and
under the same conditions in every respect as encumbrances may arise or
be created upon or against any other separate 'parcel of property subject to
individual ownership :
Provided that, if during the period any encumbrance has arisen or
been created against such apartment and the percentage of undivided
interest in the common areas and facilities appurtenant to such apartment,
no apartment and such percentage of undivided interest shall be partitioned
or sub -divided in interest :
Provided further that no labour performed or materials furnished with
the consent or at the request of an apartment owner or his agent or his con-
tractor or sub -contractor shall be the basis for a charge or any encum-
brance under the provisions of the Transfer of Property Act, 1882 against
the apartment or any other property, of any other apartment owner not
expressly consenting to or requesting the same, except that such conscnt shall
be deemed to be given by the owner of any apartment in the case of emer-
gency repairs thereto, labour performed and material furnished for the
common areas and facilities, if duly authorised by the association of apart-
ment owners, the Manager or Board of Managers in accordance with this
Act, the declaration or bye -Taws, shall be deemed to be performed or fur-
nished with the consent of each apartment owner and shall be the basis for
a charge or encumbrance under the Act aforesaid against each of the apart-
ments and shall be subject to the provisions of sub -section (2).
(2) In the event of a charge or any encumbrance against two or more
apartments becoming effective, the apartment owners of the separate apart.
ments may remove their apartments and the percentage of undivided
interest in the common areas and facilities appurtenant to such apartments
from the charge or encumbrance by payment of the proportional amounts
attributable to each of the apartments affected. Such individual payment
shall be computed by reference to the percentage appearing in the dec-
laration. Subsequent to any such payment, discharge or other satisfaction,

HARYANA GOVT GAZ. (EXTRA.), SEPT. 28, 1983 155
(ASVN. 6, 1905 SAKA)
k ) the method by which the declaration may be amended consistent
with the provisions of this Act.
(2) A true copy of each of the declaration and bye-laws and all
amendments to the declaration or the bye-laws shall be filed in the office of
the competent authority.
12. (1) The deed of apartment shall include the following particulars, Contents
namely :— of deed of
apartment.
(a) description of the land as provided in section 11 or the postal
address of the property, including in eitht r case the fiber, page and
date of executing -the declaration, the date and serial number
of its registration under the ind.:an Registration Act, 1908 and
the date and other reference, if any, of its filing with the com-
petent authority ;
(b) the apartment number of the apartment in the declaration and
any other data necessary for its proper identification ;
(e) statement of the use for which the apartment is intended and
res trict io ns on its use, if any ;
(d) the percentage of undivided interest appertaining to the apart-
ment in the common areas and facilities ; and
(e) any further details which may be desirable to set forth consistent
with the declaration and this Act.
(2) A true copy of every  deed of apartment s hall be filed in the office
of the competent authority. •
13. (1) The declaration and all amendments thereto - and the deed of Deciaration.. apartment in respect of each apartment and the floor plans of the buildings dae eaarstm oients
referred to in sub -section (2) shall be registered under the Indian Registration cep.A ;a Pn . esAct, 1908. of floor
plans to be
(2) Simultaneously with the registration of the declaration, there shall registered.
be filed alongwith it a set of the floor plans of the buildings showing the
layout, location, apartment numbers and dimensions of the apartments,
stating the name of the building or that it has no name and bearing the verified
statement  of an architect certifying that it is an accurate copy of portions of
the plans of the building as filed with and approved by the local authority
within whose jurisdiction the building is located. If such plans do not
include a verified statement by such architect that such plans fully and
accurately depict the layout, location, apartment numbers and dimensions
of the apartments as built, there shall be recorded prior to the first conveyence
of any apartment, an amendment to the declaration to which shall be attached
a verified statement of an architect certifying that the plans theretofore
filed, or being filed simultaneously with such amendment, fully and accurately,
depict the lay ou t, locat ion, apartment n umber an d dimens ions of the apart-
ment as built.
(3) In all registration offices a book called "Register of declarations
and deeds of apartments under the Haryana Apartment Ownership Act

156 HARYANA GOVT GAZ. (EXTRA.), SEPT. 28, 1983
(ASVN. 6, 1905 SAKA)
Removalfrom
Provisionsof Act,
1983" and index relating thereto shall be kept. The book and the index
shall be kept in such form and shall contain such particulars as may be pres-
cribed.
(4) It shall be the duty of every Manager or Board of Managers
to send to the Sub -Registrar of the Sub -District in which the property contain-
ing the apartment is situated, or if there is no Sub -Registrar for the area,
to the Registrar of the District in which such property is situated, a certified
copy of the declaration and deed of apartment made in respect of every
apartment contained in the building forming part of the property.
(5) The Sub -Registrar or as the case may lie, the Registrar shall register
the declaration alongwith the floor plans of the building and the deed o f
apartment in the register a td also enter particulars in the index kept under
sub -section (.3). Any person acciairing an apartment of any apartment
owner shall be deemed to have notice of the declaration and deed of apart-
ment.
(6) Except as provided in this section. the provision.; of the Indian
Registration Act, 1908 shell, murals munindi.e, apply to the registration o f
such declarations and deeds of apnaments and the words and expressions
used in this section but not (1..tfned in this Act shall have the meaning assigned
to them in the Indian Registration Act, 1908.
14. (1) All the apartment owners 1.1.0 remove a property from the
provisions of this Act be e. Ly instrument to that eflean duly executed :
Provided that the hute, rs fall charge., and other t ncumbeances affecting
any of the apartments may zotp;ent thereto or agree, ifl either case by instru
ments duly executed, that their charg ';or encumbrances be transferred
to the percentage of the undivided interest of the apartment owner in the
property as hereinafter provided.
(2) Upon removal of the property from the provisions of this Act,, the
property shall be deemed to be owned in common by the apartment owners.
The undivided interest in the property owned in common which shall appertain
to each :Apartment owner shall be the percentage of undivided interest
previously owned by such owner in the common areas and facilities.
Removal no 15. The removal provided for in section 14 shall in no way Ler the
bar to sub- subsequent resubmission of the property to the pre visions of this Act.sequent
resubmission
of property
to Act.
Bye-lans. 16. (1) The administration of every property shall be governed by
bye-laws, a true copy of which shall be anaexed to the declaration. No
modification of or amendment to the bye-laws shall be valid unless set forth
in an amendment to the declaration and such amendment is duly recorded
and a copy thereof is duly filed with the competent authority.
(7) The bye-laws shall provide for the following matters, namely
(a) the election from among the apartment owners of a Board
of Managers, the number of persons constituting the same, the
tenure of such Board and that the term of at least one third
of the members of such Board shall expire annually ; the
powas and duties of the board, the method of appointment

1 1
•
HARYANA GOVT GAZ. (EXTRA.), SEPT. 28, 1983 157
(ASVN. 6, 1905 SAKA)
and removal from office of Secretary, Manager or Managiag
Agent and specifying which of the powers and duties granted
to the Board by this Act or otherwise may be delegated by the
Board to any or all of them ;
(b) the method of calling meeting of the Board of Manager;
or of the apartment owners including the procedure of voting
and quorum;
(c) the election of a President from among the members of the Board
of Managers to preside over the meetings of such Board and oi
the Association of Apartment Owners;
(d) election of a Secretary, who shall keep a . minute book wherein
resolution shall be recorded;
(e) the election of a Treasurer who shall keep the financial records
and books of accounts;
(1) the maintenance, repair and replacement of the common areas
and facilities and payments therefor;
(g) the manner of collecting from the apartment owners their share
of the common expenses;
(h) the -designation and removal of persons employed for the main-
tenance, repair and replacement of the common areas and
facilities;
(i) the method of adopting and of =fending the regulations govern-
ing details of the operation and use of the common areas and
facilities;
( j ) such restrictions on the requirements respecting the use and main-
tenance of the apartments and the use of the common areas
and facilities not set forth in the declaration, as are designed
to prevent unreasonable interference with the use of their
respective apartments and of the common areas and facilities
by the apartment owners;
(k ) the percentage of the votes required to amend the bye-laws and
the procedure for such amendments.
(3) The bye-laws may also provide for the following matters, namely:—
(a) subject to the provisions of this Act, provisions for regulating
transfer or partition of any apartment and percentage of un-
• divided interest in the common areas and facilities appurtenant
to such apartment, subject to such terms and conditions as may
be specified in the bye-laws;
(b) provisions enabling the Board of Managers to lease out certain
areas of the property for the purposes for which the same are
meant and for distribution of resulting proceeds to the apart-
ment owners as income or application thereto in reduction of
their common charges for maintaining the said property;

158 HARYANA GOVT GAZ. (EXTRA.), SEPT. 28, 1983
(ASVN. 6, 1905 SAKA)
(c) any other provisions not inconsistent with the provisions of this
Act, relating to the audit and accounts and administration of the
property and annual and special general meetings, annual
report and the like.
Liability .1.7. No apartment owner shall be entitled to exempt himself from th e
towards liability for his contribution towards the common expenses by waiver )f the
common use or enjoyment of any of the common areas and facilities or
" Penses• by abandonment of his apartment.
Separateassessment.
Charge on
property
for com-
mon ex-
penses .
Joint and
several
liability of
vendeor etc.
for unpaid
common
expenses.
Insurance.
Disposit ion
of property,destruction
O r damage,
18. Notwithstanding anything to the contrary contairiel in .t•t... i t Y
relating to local authorities, each apartment and Its percentage of and; %/del
Interest in the common area and facilities appurtenant to such ap Irtment
(being an apartment submitted to the provisions of this Act) shall be dee.rnel
to be separate for the purposes of assessment to tax on lands and huildinqs
leviable under such law and shall be assessed and taxed accordingly. The
building, the property or any of the common areas and facilities shall not
be deemed to be separate property for the purpose of the levy of such tax.
19. All sums assessed by the association of apartment owners towards
the share of the common expenses chargeable to any apartment and remain-
ing unpaid, shall constitute a charge on such apartment prior to all other
charges, except charge, if any, on the apartment for payment of the Govern-
ment and local taxes, and all sums unpaid on a first mortgage of the apartment
20.. Upon the transfer of an apartment, the transferee of the apartment
shall be jointly and severally liable with the transferor for all unpaid assess-
ments for his share of the common expenses upto the time of the transfer
without prejudice to the transferee's right to recover from the transferor
the amount paid by the transferee therefor. Any such transferee shall
be entitled to a statement from the Secretary or Board of Managers, setting
forth the amount of the unpaid assessment against the transferor and
such transferee and such apartment shall not be liable for nor shall
be subject to a charge for any unpaid share of common expenses against
such apartment accrued prior to such transfer in excess of the amount
therein set forth.
21. The Manager or Board of Managers, if required by the decla-
ration or the bye-laws or by a majority of the apartment owners or at
the request of a mortgagee having a first mortgage covering an apartment
shall have the authority to and shall obtain insurance for the property
against loss or damage by fire, and such other hazards under such terms
and for such amount as shall be required or requested. Such insurance
coverage shall be for the property in the name of such Manager o OL the
Board of Managers or the association of the apartment owners as trustee
for each of the apartment owners in the percentages specified in the de-
claration. Premiums shall be deemed to be a part of common expenses,
provisions for such insurance shall be without prejudice to the right of
each apartment owner to insure his own apartment for his benefit.
22. If within sixty d. ys of the date of damage to or destruction .of 1 1
or part of the property it is not determined by the :tssociation of apart-
ment owners to repair, reconstruct or rebuild, in that event :
(a) the property shall be deemed to be owned in common by . p rt
ment owner;

HARYANA GOVT GAZ. (EXTRA.), SEPT. 28, 1983 159
(ASVN. 6, 1905 SAKA)
I
(b) the undivided interests in the property, owned in common
which shall appertain to each apartment owner shall be the
percentage of the undivided interest previously owned by
such owners in the common areas and facilities ;
(c) any encumbrances affecting any of the apartments shall be
deemed to be transferred in accordance with the existing
priority to the percentage of the undivided interest of the
apartment Owner in the property as provided herein ; and
(d) the property shall be subject to an action for partition at the
suit of any apartment owner in which event the net proceeds
of the sale together with the net proceeds of the insurance on
the property, if any, shall be considered as one fund and shall
be divided among all the apartment owners in percentage
equal to the percentage of undivided interest owned by each
owner in the property after first paying out, all the respective
shares of the apartment owners to the extent sufficient for
the purpose and all charges on the undivided interest in the
property owned by each apartment owner.
23. Without limiting the rights of any apartment owner, actions Action.
may be brought by the Manager or Board of Managers, in either case in the
discretion of the Board of Managers, on behalf of two or more of the apart-
ment owners as their, respective interest may appear, with respect to any
cause of action relating to the common areas and facilities or more than
one apartment. Service of process on two or more apartment owners
.in any action relating to the common areas and facilities or more than one
apartment may be made on the person designated in the declaration to
receive service of process.
'24. (1 ) All apartment owners, tenants of such owners, employees Act to be
of owners and tenants or any other person who may in any manner use
property or any part thereof submitted to the provisions of this Act, shall o Z ers- - "`
be subject to this Act and to the declaration and the bye-laws or the asso- tenants etc.
elation of apartment owners adopted pursuant to the provisions of this
(2) All agreements, decisions and determinations lawfully made by the
association of apartment owners in accordance with the voting percentages
established under this Act, declaration or hye-lawsrshall be deemed! to be
binding on all apartment owners.
25. (1 ) The State Government may, byThotification, make rules for Power tocarrying into effect the provisions of this Act. make rules.
(2 ) Every rule made under this section shall be laid, as soon as may be
after it is made, before the House of the State Legislature while it is in session
for a total period of ten days which may be comprised in one session or in
successive sessions, and if before the expiry of the session in which it is laid
or the session immediately following the House agrees in making any modifica-
tion in the rule or the House agrees that the rule should not be made the rules
shall have effect only in such modified form or be of no effect, as the case
may be. However, any such modification or annulment shall be without
prejudice to the validity or anything previously done or omitted to be done
under that rule.
-4 6 A. S. GARG,
Joint Secretary to Government, Haryana,
Legislative Department.

( : 4  2 -  •
162 HARYANA GOVT GAZ. (EXTRA.), g1128, 1983 (ASVN. 6, 1905 SAKA)
No. of Services and
Demand purposes
Major Head
Revenue
1 2 3
8 Buildings and 259—Public Works
Roads
11 Urban
Development
13 Social Welfare
and Rehabili-
tation
20 Forest
284—Urban Develop-
ment
Sums not exceeding
Grants Charged
made by on the
Legislative Conso li-
Assembly dated
Fund
4
Rs
5
1,85,00,000
288—Social Security and
Welfare (excluding
Civil Supplies) 14,26,000
307—Soil & Water Con-
servation (Forest
portion)
313—Forest
Rs
42,250
THEr .HEDULE
Total Major Head
6"
Rs
42,250
42,250 42,250
- - 1,85,00,000
14,26,
14,26,000 14,26,
10
10
1
10
20
Total Expenditure met from Revenue and Capital 1,99,26,020
10908 LR (H)—Govt. Press, U.T., Chd,
20
42,250 1,99,68,270
Capital
7
Capital Outlay on
, Public Works
pital Outlay on
Medical -
—Capital Outlay on
Social Security and
Welfare
4
tn.
Sums not exceeding
Grants made Charged
by Legislative on the
Assembly Consolidated
Fund
8
Rs
9
Rs
26,78,760
39,495
Total Total
(Revenue
and
Capital)
10 11
Rs Rs
42)2501
26,78,760 26,78,760 I
39,495 39,495 I
27,18,255 27,18,255 27,60,505 j
— 1,85,00,000
12,84,000
12,84,000
14,26,000
12,84,000 12,84,000
12,84,000 27,10,000
10
20 j
12,84,000 27,18,255 40,02,255 2,39,70,525
A. S. GARG,
Joint Secretary to Government, Haryana
Legislative Department.

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