The Haryana Municipal Act, 1973 (24 of 1973)

19?3 : Earyana Act 24 ) ,MWTCIPU 
THE HARYANA MUNICIPAL ACT, 1973 
TABLE OF CONTENTS 
CHAFER I 
Preliminary 
Sections 
1. Shorl litlc, exrcnt and commencement. 
2A. Classification and Consli~ution of municipsliries. 
Municipalities 
3. Proceduic for declaring municipatky. 
3A. A Slate Elec~ion Commission. 
4. Notification of inlention to alter limirs of municipality. 
5. Notificarion of intention to ex~ude local area from municipality. 
6. Exclusion of local area from municipality. 
7. Effect of exclusion of local area from municipality. 
8. Power to abolish municipality. 
CHAFER 111' 
Municipalities 
9. Composi~ion of Municipali tics. ..a,. 
10. Nomination ofBalrmki. , 
1 1. Term ofofice of members. , . I, , . 
12. Duration of comrni~tcc and election of members. 
13. Resignation of mcmber committee. ' ,J,. 
13A. Disqualifications,for .. ... , mernbcrship. .- , , .: - . , . 
1 3b. .:esviction on simultaneous or Double Membership. ',,: 
14. Powers of State Government as to rembval of members. 'J 
.I-. 
14A. Suspension of Members. - 
, .. - 
1 " 
15. Filling of casual vacancies. 
I ' 
16. Tncorporation of municipality. ! - 
17. Employees and member to be public servants." ' 
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18. Election of President ;nd Vicc-President. 
32 ,WH~'AL 11973 : Haryana Act 24 
Sections 
19. Term of office of Plcsident and Vice-President. 
20. Resignation ol Presidenr or Vice-President. 
21. Motion of no confidence against President or Vice-President. 
22. Removal of President or Vice-Resident. 
22A. Susptnsion of Presidcn~ or vice-president. 
23. +****+***- 
24. Notification of elections and nominations. 
25. Time for holding meetings. 
26. Ordinary and Special mcelings. 
27. Quorum. 
28. Chairman of meeting. 
29. Vole of majority decisive. , . 
30. Record and publication of proceedings. 
31. Byc-laws. 
32. Delcgadon. 
33. Delegation of certain pwers and functions of committees. 
34. ~onstitutian and Compositions of Wards Committee eu. 
35. Extraordinary powers of President or Vice President in , . 
case of Emergency. 
36. Joint Cornmittccs. 
37. Vacancies and irregularities not to invalidate proceedings. 
38. Constitution of Municipal Services. 
,;I. 
39. Savings as to first appohtlnents. 
40. Other employas. 
41. Special provision far reservation of posts for Scheduled 
Casks and Backwad Classes etc. 
42. Power to demand punishment or dismissal, 
43. Power ro prevent extravagance in estzblishments. , ,. 
44. Contribution of pension and leave allowances. . 
45. Pension, e~c, in caseof service partly under the , , , , 
State Govcrnmenl and partly under committee. 
..I1 . 
46. Notice beCore discharge. 
1973 : Haryana Acl24 I ~~CIFAL 
Sections 
47. Applicarion of Haryana Act 40 of 1974, 
48. Members no1 to be appointed as employees. 
50. Mode of executing contracts and traasfer of property. 
51. Pedalry on member or employee being interested in ' 
any conkact made with a commim. 
52. Suits against committee and irs employees. 
53. Bar of jurisdiction of civil corn. 
54. htrtectian of action taken in good faith. 
55. Liabili~y of rnernbers of comrnirtcc. 
CHrnR n' 
Municipal Fund And Property 
56. Constitufion of Municipal fund. 
57. Application or fund. 
58. Payment of salaq to Pres'idena OUL of municipal fund. 
59. Cuslady of municipal fund. . 
60. Power to deposil and invcst Surplus funds. 
-. 
61. Property vested in commi nee. 
62. lnvcnrory artd map of municipal property. 
63. Erec~ion and maintenance , . of boundary marks of municipal area. 
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64. ma nag men^ of public instilutions. 
65. Acquisition of land, 
66. Transfer to Government of properly vesting in commitlee. 
66A. Powers and funcliolls of municipalities. 
67 p,....--. rl take over management of water-works, 
sewerage-works and roads: etc. 
68. Saving of Act 9 of 1914. 
68A. Finance Commission- 
CHAFER V 
Taxatiom 
69. Taxes which committee shali impose. 
70. Tares that may be imposed. 
11973 : Haryana Act 24 
Scctions 
71. Savings. 
72. Procedure regarding raxes which cornminee shall impose. 
72A. Overriding effccl. 
73. Colleclion and payment of tax on consumption of elcmicity. 
74. Prmedure. 10 impose taxes. 
75. Power of Governmen1 in rcspectof taxalion. . . 
76. Preparation of assessmen1 list. : . . 
77. Publication and completion of assessmen1 list. 
78. public notice of timc fixed for revising assessment lisls. 
79. Sertlemenl of list. 
80. Funher amendments of assessment list. 
8 1. New tist not be prepared every year. 
81A. Incidence of tax on lands and buildi;lgs. 
S1 B. Appoinment of liability of taxcs on buildings and 
lands when prcmises assessed are let of sublet. 
87. Tax not invalid for dcrect ol form. 
83. Powers of committee in regard to taxes. 
84. Powers of State Government in regard to taxes. 
85. Remission of lax on nnoccupid building. . 
. , 
86. Duty of furnishing me infomarion regarding 
liabiliry to municipal taxation. . 
87. Nolice ro be given to cornmillee of all transfers of title 
of Persons primarily liable to payment of properly lax. 
88. Power of enrry for the purposes of valuation or taxation. 
89. + * * . . 
90. * * 
91. * * * 
92. Extension of taxation limits by agreement. 
93. Taxes when payable. , , 
94. Recovery of taxes payable by owner. 
95. Recovery of taxes, etc. , 
96. Seizure and sale of vehicle and animal. 
97. Recovery of 1011. 
, , 
98. Mode of recovery of dues undcr this Act' .- 
99. Appeals against taxation. 
Sections 
100. Limiratiorr of appeal. 
100-A. Revision. 
10 1. Taxiition not lo be quesrioned excepl under this ACI. 
101-A. Suspension and assignment of cenain raxa in rqung areas. - 
. - CHAFER v1 
Policc 
102. PoIicc force. 
103. Powers and dudes of police in respect of offences 
again9 Act and rules. and assislanccs to municipal authorities. 
104. Police proteclion at rairs, etc. 
CHAPTER W 
Extinction and Prevention of Rre 
105. Establishment 3nd maintenance of fire-brigade. 
106. Power of fire-brigade and other pcrsons for suppression of firc. 
107. Limita~ion on operation of this Chapter. 
C-R VIU 
Water Supply 
108. Provision of water. 
109. Supply of wa~er to connected premises. . - 
110. Supply of water for other than domestic purposes. . . 
1 1 1. Making connetions wih municipq , yaler-works. , . .. 
112. Obliga~ion of dwner or mcupier to give notice of waste of water. 
1 13. Culling off of supply to premises. 
114. Power of comrniaec in respect of mmm&ications, ek. 
CHAPTER M 
Powers of sanitary and other Pllrposes 
1 15, Bathing and washing places. 
116. Powers in respmt of burial and burning places. 
1 17. Disposal of made and sway dogs and other animals. 
l IS. Suffering dogs nat to be at large; 
1 19. Power lo rcquire buildings, wells, ranks. etc., to be secured. 
120. Building etc., in dangerous state. 
11973 : Raryana Act 24 , 
Sections 
121. Cleaning of fi thy building or land. 
122. Paving or draining of cattle stands. 
123. Power to prohibit use for human habihtion of 
budding unfit far such use. 
124. Power to rquire owner to clear away noxious vegeution. 
125. Power to require hedges and trees to be mrnrned. 
126. Power to require untenantcd buildings becoming a 
nuisance lo be secured or enclosed. 
127. h-ohibi~ion of cultivation, usc of manure or irrigation 
injurious lo health. 
128. Regulation of offensive and dangerous made. 
129. Consent of committee !o establish new factories or workshop. 
130. Prohibition of cinemalographs and drarna~ic 
pcrf<mnances except in licensed premises. 
13 1. Power lo prohibit trades. 
132. Provisions of drains. privies, cc. 
133. Rcpair and closing OF drains, privies. etc. 
134. Removal of larrines, etc., near any source of water-supply. 
. , 
135. Discharging sewerage. 
136. Making of alrering drains wilhout authority. 
i 37. Power to require removal of nuisance arising ,from tanks and the like. 
138. Power of cornmitree to lay or cv wires, pipes, drains 
or sewers through privatc land, subjec~ to payment of 
compensation for damage sustained, provided that no 
nuisance is created. 
138A. Usc of municipal, government or private land for he 
purpose of collecdon and disposal of solid waste. 
139. Revisions as to wires, pipes drains or'sewers laid or 
cartied above surface of ground. , 
140. Revious notice to be givcn 
141. Connection with main not to be made without permission 
of committee. 
142. Connection may be made or required to be made by 
comrnitlce in case of sewerage. 
143. Troughs and pipes for rain water. 
1973 : Havana Act 24 1 
Sections 
144. Inforrna~ion lo be given of cholera. small-pox, elc. 
145. Removal ro hospilal of parients suffering from 
infectious diseases. 
146. Disinfec~ion of buildings and anicles. 
147. Penally for lctting infecled houses. 
148. Provision of places and appliances for disinfection. 
149. ACE done by persons suffering from certain disorders. 
150. Keeping of animals so as to be injurious to health. 
15 1. Prohibilion by cornmirree oF use of unwholesome water. 
152. Removal and deposit of offensive matters. 
153. Preparation of compost manure. 
154. Powcr to acquire, etc. 
1 55. Righr of appeal and revision. 
156. Jurisdiction of civil collrts barred. 
157. Failure to remove offensive matter. 
158. Depositing or throwing of earh or malerial of any 
description on roads or into drains. 
159. Spiuing in places other than drains or receptacles provided. : 
160. Nuisancebychildrenandothcrs. " - 
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161. Definition of house-scaveiging. 
162. Undertaking by committee of house-scavenging gendrilly. 
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163. Abolition of customary rights. 
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164. Scavenging, etc. 
-.: . .:. 
165. Continuance of house-scavenging ., once uhder taken - 
by corninittee. - .. , 
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166. Obligation of commiuee to perform housescavenging 
properly. .. , , .#I. :. . :.. ,.. . ., . , .... .: 
167. Powers of municipal employees for house-~cave&~in~ - 
' 
.. - , , .- I- .. purpos=. 
168. Vesting in committee of colIections from-house-scavenging:, 
169. Establishment of creches. :! 
170. Places far slaughter of animals for sale. , , 
, . 
17 1. Disposal of dead animals. 
40 MI WAL [I973 : Haryana Act 24 
21 1. Rcsmc~ion on rransfcr of land included in development 
scheme. 
2 12. Power of cornminee to regulate the manufaciure. 
preparation and sale of food and drink:' 
213. Prohibition of possession or sale of wild animals. 
214. Penalty for infringement of bye-laws. 
215. Power of commiuee to make bye-laws. 
2 16. Procedure for making laws. 
217. Bye-laws to bc available for purchase and inspection. 
CHAPTER Xi 
Procedure 
218. Inspection of drains, privies and cesspools. 
21 9. Inspection of buildings, etc. 
220. Other powers of entry on buildings or lands. 
, . 
221. Power lo . in~~eEt'~~aces ... fo; &A of'food or drinks etc. 
md lo seize unwholesome articles exposed f& salc. 
. 'I. .. 
222. Inspection of places for illicit slaughter of animals: 
223. Refusal to allow inspection. 
. . 
224. Search for in flammable or explosive material in 
excess of authorized quanlit).. 
225. Power of en~ry for purpose of spread,of iisc~e: , 
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226. Authorisation of powers. 
I . .I - , 
227. Precautions to be dbre;& in entering dw~!li&. 
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228. Reasonable time . for ,- ,compli~c~ ., to be $?+,; : . .,2#. 
229. Authentication. service and validity of notick&, : , :* ' . ; ;r! 
230. Service when owner Ad dctupki are'different,p&rsoiis. ':, 
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23 1. Mode of giving notice to owner or wcupier of property. .. ., . m 
. .. . , 
.J, 
232. Publication of public notices. . ., 
233. Penalty for disobedience of order of committees. ,. I. ,. . 
234. Compensation for damage. 
.. , -. 
235. Power of cornmitree in the event of non-compliance. '.'" ' -' 
Scctions 
236. Penalty for obsvuction. 
237. Recovery of costs of execution. 
238. Relief to agenls and truslecs. 
239. Paymenl of compensation. 
240. Appeals from orders of committee. 
24 i. Prosecution ro be suspended in ccnain cases. 
242. Appeals from cerlain orders. 
243. Authority for prosecution. 
244. Power lo compound offences. . . 
. CHAPTFR XI1 , 
Control 
245. Conlrol by Deputy Commisioner. 
246. Powers to suspend any resolulion or ordcr of committee. 
247. Extlnordianary power of Deputy Commiswoner in cases 
of emergency. 
248. Powers ro provide for performance of duties in . , 
cue of defaul~ of commitree. 
-. 
249. Action of Deputy Commissioner to be immediately . , 
rc ported. 
250. Powcr of Sue Govcmemnr to give directions. 
25 1. Exercise of commirtcc's, power pending establishment 
of commiuee. 
252. Power of State Government and its officers over 
committee. 
253. General powers of State Governemtn over ofIicers. . . .; , , 
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254. Power of the State Govcmincnt to supersede committee , ,,, , - . 
in case or incompetence. persistent default or abuse 
of powers. 
255. Taking cver of cedn branches or depanments of the 
committee. 
256. Disputes. 
257. Power of Sta~c Governemnt to frame forms and make rules. 
'[258 10 2631 
1. OmittedbyHaryanaAct 120f1997. 
42 MCWICIP~L 11973 : Haryana Act 24 
Sections 
CHAPTER XIV 
Municiapl Election Inquiries 
264. Definitions. 
265. Appointment of Tribunal by State Governemnt. 
166. Powcrs of Tri bunal. 
267 Application of Indian Evidence Act, L872. 
268 Admissibility of documents not duly stamped or registered. 
269 Witness not excused from answering on ground 
that answer will incriminate. 
270 Appearance. application or act before Tribunal. 
27 1 Expenses incurred in attending to give evidence to 
be part of costs 
272 Decision of Tribunal 
273 Appcal from orders of Tribunal. 
274 Payment of costs. 
275 Secrecy of voting. 
275A Electoral offences. 
275B Bar to interference by couns in elcctoraI matters. , 
276 Power lo makc rules. 
-XV 
MieUaneous 
277 Term of exisring commiitee. 
277A Entrusting of functions duties and responsibilities of 
Committee to the P.W.D. (Public Health). 
278 Power to remove difficuldes. , ' 
279 Repeal and savings. . - :. :'I 
. . 
280 Transilional provisions. 
'THE HARYANA MUNICIPAL ACT, 1973 
[Received the ussertt of rl~e President of India 011 the 24th June, 1973 
mrdfirst-published in Halyana Government Gazerre 
(Extraordinary) of J!cly 2.19 73.1 
, 
1. For Statement of Objccts and Reasons,,see ,Haryaria Governtt~eni Cazctte 
(Extraordinary), dated the 26th, March, 1973, page 525. 
Ycw 
I 
1973 
2. For Staterncnt of Objects and .Reasons, 'see Hntyana Government Gazetrc 
(Extraordinary), dad the 3 1 st Oc~ober, 1973, page 1992. : 
, .. 
3. For Statement of Objects and Reasons;'see Haiyano Go\renl,,ietrr Gazette 
Exuaordinary). dated the 12th January, 1976. page 78. 
, - 
No 
2 
24 
, . 
4. For Statement of Objecls and Reasons. see ~atyari Govenln~errt Gazette 
- (E~aaordinary), datcd the 2nd July, 1976, page 1226. , -. ' 
* Appoints $c 20h day or July, 1973, as the date on which this Act shall comc 
inlo force vide Lncal Govi Deptt.'Comniiuees, n&frcation NO. s.0: 163fiL.A. 
24/19731S.1./73, daled the 20th july; 1973. 
' 
, , .... , . , , 
,,.. 
. ,. . 
5. For Statement of Objects -an4 Reasons, see ~ory&a Governnzent Gazeite 
extraordinary), dated the 28th A&USI, 1978, page 1214. 
m . , , ,:.. ,I., .L . 
,. , .. . . 
Shonritle 
3 
TheHaryana 
Municipal 
Act, ~973. 
. - 
6. For Statement of Objects, and 'Reasons. see Haryona Gov&~mrnent Gazette 
(Extraordinary), dated 1he,26th December, 1978, page 1758. . . !. 
Whether repealed or other-wise 
affected by [egislalion 
4 
Arnendcd in pan by Haryann AcI 40 
of J973? 
Amended by ~ir~ana Act 12 of 1976' 
Amended by Huyana Act 26 of 1976a 
Amended by Haryana Act 23 of 197SS 
Amended by.~ar).ana Act 1 01 197g6 
~rnehed by~ar~ana Act 12 of 1979' 
Amended by Haryana Act 9 of 1980' 
7. For Statemcnr of'0bjects and &sons, sib ~k~a~rn ~ovemm&t ~&ette ., 
(Extraordinary). dated Lhc 8th.March. 1979. page 428. 
8. For Staternmi of Objects and Reasons, see Horyana Governw~erlf Guzrre 
(Exuaordinary). dated th'e I Irh March, 1980. page 479. . > 
44 MUN~AL 12973 : Haryana Act 24 
1. For Statement of Objccts and Reasons. see Horyarzn Covcn~ment Gazette I I 
(Extraordinary), dated thc 2 1st Septcmhr, 198 1, page 1408. , - . . 
2.. For Statement of objects and Rcasons, see Haryaan Goverrrment Gozerrd 
Extraordinary), dated he 2Znd March, 1985. page 404. 
3. For Statement of Objecu and'~easoris, sik ~orpnk' ~overnrrzent Gazerre 
(Extraordinary). dated Ihc 26th February; :1986. page 326. , . .. 
4. For Statement of Objecls and.Reasons, see.Haryonu Governnre,rr ~izetle 
(Exlraordinary),, dated he 171 h pecember, 1987, ,, . . pag~-1953. 
5. For Statement of Objects and Reasons, see Haryano Government Gazuie 
(Exuaordinary). dated the ZZnd August, 1988. page 1303. , .> .. : , . - 
6. For Siureme"t of 0bje&r and ~&ronr, re=Haryono .. , ~o<~inten!, Gazette 
(Extraordinary). dated he 7th ~epternber. 1988, page. 
I - , - 
7. For siatenknr .of Objects and R&&nn, ree-ll=jano ~oienime& ., d&erte Lmm,-,, 
~@xtrao'rdin~)!da1ededhe'~19'lh Mach; 1?90>~a& 484." ' , , , , ,- 
, r ,!- .' 
8. For Statement of Objec~s and dhronr. see ~nryatzn~ove~rnerlr Gazerre 
(Ei~aordinary), dated the 2.7rh February. 199F, pag~b82:' I-, . ,... . . - - , II . 
9. For S~a~emen~ of dbje~k gnd-~ea~ons,'iee ~nwA6 '~ov&meht Gaze~f~ 
(Exuaordinary), dated he, 16th March. 1992. page 698. : , . . .. 
10. For Stalenlent of Objects-and Rdsons, rei?Harynna, Government Gazeire 
, (Exrraordinary). dated 1h.e 18h December, 1992, page 2560.. 
., . 
1 1. For Statement of Objects and Reasons, sae'Haryana Golfemwent Gazette 
(Extraordinary). dated . . the 9th March. 1994, page 488. 
,- 6 , . , - 
12. For Stakrnent of Objccts and ~&ons. see ~ar~irl~ Govey~ne,lt Gazerre 
(Extraordinary), dawd the 10th ~e~~ember. 1994,' page 7004. 
Year 
1 
1973 
No 
2 
24 
Shoo ritle 
3 
The Haryana 
Municipal , 
Act, 1973. . . 
. . . . 
, .. . 
. . 
I . . 
Whethcr repaled or ohcr-wise 
affectcd by legislarion 
4 
Amended by Haryana ACL 17 of 198 1' 
 mend& by Haryma Act 8 of 198'j2 
.( .- 
~mended . . by ~~&an~ Act ~~'of 1986;- 
Arriended by Haryana Ac13 of 19884 
~rnendkd by Haryana Act 29 of 19W 
Amended by Uaryana Act 15 of 1 98g6 . 
Amendcd by Haryana Act 9 of 1990' 
AmendeF by ~bana Acl 10 bf 1991' 
~mchc!d by Haryana Act 14 of 19929 
 mended by Haryana Acl6 of 1993'" 
~iendkd by Karyana Acl3 of 1 99411 
&endid by Haryana Act 15 of 1994'' 
1973 : Haryaoa Act 24 1 MI IK~C~PAL 45 
Amended by Haryana Act 11 of 2002'? 
Amendcd b;yHaryana Ac123 of 2002" 
Amendcd by Haryana Acl 16 of 2003" 
1. For Statement of Objecis and Reasons, see Haryuna CoGernrr~errt Go:cne 
(Exvaordinary). dated the 1 st March, 1995. page 321. 
2. For Stakment of Objects and Rcasons, see flaryana -Govenrtr~e~rt Gazefrc 
(Exbaordinary); dated rhe -10th February, 1996, page 375. - . 
3. For Slatemen1 of Objecls and Reasons, see fiaryana, Govemmenr Gazerre 
(Exkaordinary), dared the 151h November, 1996, page 2366. 
4. For ~tatcmekt df Objetls hnd ~easkns, see Hcrrya~ra 'Govtrnmenr Gazerre 
(Exuaqrdinary), dated ~he?th March. 1997. page 514. 
5. For Statement of Objecls and Reasons. see' Horyarla Government Gace~te 
(Extraordinary), dated the 14-7- 1998, page 1074. . . 
6. For Slarement of Objects and Reasons, see Habuna Governtnenr Ga:en'e 
(Exvaordinary), dated the 9-2-1999, pagc 259, 
7. For Statemenr of Objects and ~eis~~, ,see .~a&o Govemr,,e~lr Cozem 
(Exlraordinary). daled'thc 13- 11 - 1999,'&e 2527. . 
8. For Statement of Objects and Reasons, see Hajana Government Gazerte 
;., 4 . (Extraordinary), datcd the 8-3-2000. page.481. 
9. For Statement of, ,Objects and Reasons, see Haryana Governtnent Gazette 
:@xcraordinary), dated the 5-9-2000, pagc 18 13. 
10. For  atede dent of Objecu and'~kasons,.'~te 'liajana"~avernmenr Gazerre 
(Extraordinary); dated the' 13-3-2001, page 474. .' . 
I I. For ~talement-6fb and Reason's, see ~oryu;la Governnrclrt Gazette 
- . (Extraordinq), dated the 4-3-2002, page 372. 1 ' 
12. For Staternen1 of Objects and Reasons, see Harya,no . . Government Gazene 
(Exmordinary), dated the 29-8-2002, page 1769. 
13. For Statement of Objects and Reasons, see llaryana Goverrrrnet~r Gazette 
(Extraordinary), dared the 28-10-2002. page 20G4. 
14. For Sta~crnenl of Objecls and Reasons. see Haryona Govert~ntenr Gnrerte 
(Exbaordinary). dated he 28-3-2003, pagc 629. 
Short ~itle 
3 
, . 
Whether repealed or orher-wise 
affected by legislation 
4 
Amended by Haryana ACL 3 of 1995' 
Amended by Haryana Act 4 of 1996l 
Amended by Hwyana Acl 18 of 1996' 
Amended by Haryana ACL 13 of 1997' 
Amendcd by Haqana Act 18 of I 99SS 
~rneiided by Haryana Act 17 of 199g6 
Amended by Haryana Act 1 of 20007 
Amended by Haryana Act 8 of 2W8 
Amendod by Hayma Acl14 of ZOW9 
Amendcd by Haryana Act 1 of 2001 lo 
Amended by Haryana Act 5 of 2002" 
~RIYICIPAL I1973 : Aaryana Act 24 
to Consolidate and amend the law relating to municipalities in the .! 1 
State of Haryana. 
BE it enacted by the Legislature of thk State of Haryana in the 
Twenty-fourth Year of, the Republic of India, follows:- 
, . CHAPTER-I 
Short title, 1. (I) This Act may be called the ~Gana Municipal ~ct. 1973. 
extent and 
commencemnt. (2) h exlends to the whole of the State of Haryana. 
(3) It shall come into force on such date as the State Government 
may, by notification, appoint. , 
. . ... ... . 
Defitions. 2. In this Act, unless there is anything repugnant in the subjecl or 
, . context,- , . 
, ,.. . ; I 
(I) "~nnualvalue" notwithstanding anylhing contained in my 
other law for the time being in force, means,- 
(a) in the case of land, the gross ann,ud dnl- 
(i) to be calculated on the basis of fair rent fixed under the 
I.. I, 
, . 
law dating to rent rcsuiction for the time being in 
force; or . , 
(ii) where no fair rcnt refcrred to in item (i)'is fixed, at which 
it is expected to be let or it is actually let, whichever is 
greater : 
Provided that, in the- case of land assessed to land- 
revenue or any other tax in lieu thereof or of $hich the 
land-revenue' has bee; wholly or i) 'rdleased, 
compounded for, redeemed or assigned, the ,mnual value 
shall, if the State Governement so directs, be deemed to be 
,I i 
double the aggregate of the following amount, 
namely :'- ' ' 
! 
, , 
(i) the amount of the land-revenue or any other,tax in lieu 
there of the- tirne'being assessed on the land, whether 
such assessment is leviable or not; or when the land, 
1973 : Haryana Act 24 1 MUM~AI. 47 
land-revenue has been wholly or in part compounded 
for or redeemed, the amount which, but for such 
composition or redemption, would have been 
leviable ; and 
(it) when the improvement of the land due to canal irrigation 
has been excluded from account in assessing the land- 
revenue, the amount of owner's rate or water advantage 
rate, or other rate imposed in respect of such 
improvement ; 
i[(b) in the case of any land on which no building has been 
erected, but on which a building can be erected, and on 
any lad on which a building is in the proccss of erection, 
five per cent of the estimated market value of the land ; 
(c) in the case of any house or buildmg whether self-occupied 
or tenanted, five percenturn on the sum obtained by adding 
the estimated present cost of erecting the building, lcss 
such amount as the Government may deem rcasonablc to 
be deducted on account of depreciation, if any, to the 
estimated market value of the site and my land attached 
to the house or building : 
m. 
Provided that - 
(i) in the calculation of the annual value of any premises, 
no account shaH be taken of any machinery thereon ; 
(ii) the basis of assessing the present market value of the 
land, the cost of erecti ng the building and depreciation 
shall be such as may be decided by the Government. 
Different rates may be determined for different 
categories of bui~dings andlands ;, . 
(iii) iftheactualannud rent keived by theowner is higher 
than the annual value as determined, then the actual 
annual rent shall be deemed to be the annual value for 
the purpose of this Act ; 
(iv) the annual value of the-buiding so determined shajl bc 
subject to a deduction often persent for the cost of 
1. ~Substitutcd by thc Haryana Acl 1 of 2001. . . 
repairs and other expenses necessary for the proper 
maintenance oi the building ; 
(v) when a buidling is occupied by the owner under such 
exceptional circumstances as to render a valuation ar 
five percenturn on the cost of erecting the building, less 
depreciation, excessive, a lower percentage may be 
taken;] 
'[(IA) "Board" means the Haryana Urban Infarstructural 
Development Board constituted under section 203 1 ;I 
(2) "Building" means-any shop, cut-house; hut house, shed or 
stable, whether uscd for the purpose of human h'abitation or otherwise 
and whether of masonry, bricks, wood, mud, thatch, metal or any other 
material whatever, and-includes a wall and a we11 ; , 
(3) "Building line" means a line beyond which the outer face 
or any part of an extemal wall of a building may not in the direction I I 
of any street, exisling or proposed ; 
(4) 'Built area" is that portion of a municiyntity of which the 
greater part has been developed as a business or residential area ; 
[(5) "bye-laws" rncan bye-laws made under this Act ; 
'[(5AJ "~hicf:~dministrator" means &e Chief Adminisbator of 
the Board ;] 
. '. 
2[(5BB) "Collector's rateM.means thew& of land assessed by the - 
Deputy, Co~ssio~er evgry year by exercising his authority as District 
Collector for the purpose of assessing the value of stamp duty at the time 
of registrarion of sale deeds of land ;] 
' J[(6)~1fc~~ttee" or "rn~nic~~d cohittee" except section 2A, I 
means a Municipal Committee or Municipal council constituted or deemed 
! 
to have been constituted by or under this Act.] ,;, 
. I' 
, 1. 'Tnserted by Haryana Act 5 of 2002. ' ' ' i::: - 
I 
'2. Iriieried by Haryana Act23of2002. - I, 
3. .Substituted by Haryana Act 300f 1994 and further-subsiirutd by Haryana ACI 
. , 
4 of 1998. 
1973 : Haryana Act 24 1 WCVAL 49 
(7) "Compost manure" means the produce prepared from dung 
by subjecling it to the process of compost making in the manner 
preseribed by rules ; 
[(7A) "controlled area" means an area declared under section 
203C of this Act to be a controlled area ;] 
(8) "Deputy Commissioner'' or "Deputy Commissioner of the 
district" includes Additional Deputy Commissioner, Joint Deputy 
Commissioner or any '[other officer not below the rank of an extra 
Assistant Commissioner] ar any time appointed by the State Governernn~ 
to perform in any-district or the districts functions of a Deputy 
Commissioner under this Act ; 
'[(9) "Director" means the Director Urban Develop[ment 
Department, Hayana;] 
(94 "District" means the district in the State of Haryana; 
(9BJ "District' Planning Committee" means a committee 
consli tuted undcr section 203B of this Act; 
(9C) :dry lauinell means a latrine from which the excreta is 
removed m&ually; 
19D) ."DungM for the purposes of 'section - 153 and 154 shall 
include nisht-soil, sewage, sullage, refuse; sludge, filth' or : mbbish or 
-. 
animal maller of any hnd;J 
- (1O)"Erect or reerect any b"ildingv indudes- 
, , 
(a) any materia1,alteration or enlargmenc of any 
buiiding ; 
2. Substituted by he Haryana Act 12 of 1979. 
3. Omitted by Haryana Act 12 of 1979. . .-- . 
4. Substituted by ~ar~ana Act 3 of 1994 and further subslituted by Haryana Act 
5 of 2002. 
WMCP,U [I973 : Hayaria-Act 24 
(b) the conversion by structual alierarion into a place for 
human habitation of any building not originalty 
constructed for human habitation ; 
(c) the conversion into more than one place for human 
habitation of a building originally constructed as one 
such place ; 
(d) the conversion of two or  nor!: places of human 
habitation into a greater number of.such places ; 
(e) such alterations of a building as effect an alteration of 
its drainage or sanitary arranments, or materially affects 
, . 
security ; 
Ifl the addition of any rooms. buildings oout-houses or other 
structures to any building ; 
(g] the construction in a wall adjoining any street or land I not be tonging to the owner of the wall of a door 
opening on to such- street or land. A. 
(I l)"explosive" and "petroIeurnM have thc ,meanings assigned I I 
to rho& doid; in the Indian Exploiives Act, 1884,'~dthe~~ctroleurn 
Act , 1934, respectvel y ; 
(12) "Factory" shall have the moaning assikned to it in the 
Factories Act, 1948; 
'[(12AJ :Finance Commission " means the Finance Commission 
constituted by rhe Slate Government- under articles 2431 and 243Y of 
the Constitution of India ; ; hi . : ).. . 
2[(12AAJ "Fund" means the,, Huryana Urban Infrasrructural 
DeveIopment Fund constituted under section 203L ;] 
(12B) ' "Stare ~overnment" means the ~ovkrnment of the Stale 
, ,!, 
of Haryana ;] 
.. . -. 
(~3]"Infecrions disease" means cholera, plague, small pox, 
tubercuIosis or such other dangerous disease as the State Government 
may notify in this behalf ; ,.- .. 
. .I. Insened by,Haryana Acr 3 of 1994. - 
'L - , 
2. Inserted by Haryana Act 5 of 2002. 
1973 : Haryana Act 24 1 M MCIPN. 5 1 
(14) ''inhabitanl" includes any person ordi nard y residing or 
canying on business, or owning or occupying immovable property, in 
I- 
any municipality; or in any local area which the State Government has, 
by ndti fication under this Act, proposed to declare to be n municipality; 
and in case of any dispute, means any person or persons declared by the 
Deputy Commissioner to be inhabitant or inhabitants ; 
'[(15) "municipal area" means the territorial area of a 
municipality as may be notified by the State Government and includes 
any territorial &a which forms part of a municipality at the commencement 
of the Haryana Municipal (Amendment) Act, 1994 ; 
(15A) llrnuhicipali~" means an'inslitution of self-government 
constituted under seclion 2A which may be a Municiapl Committee or a 
Municipal Council or a Municipal Corporalion ;] 
(16) "Nuisance" includcs any act, omission, place or thing 
which causes or is 1 j kely to cause injury, danger, anmyance or offence to 
the sense of sight, smell or hearing or which is or may be dangerous to life 
I 
I or injurious to health, or propeny ; 
3[(1 7) "occupier" include&- - 
(a) any person wh~for: the time being is paying or-is liable to 
pay to the owner tbe rent for any portion of the building 
., . orrlarid irirespect ofwhich such rent is-paid--or is 
payable,;, . . , , ,,, .' , 
(b) an owner in occupation of his own building or land ; .- . 
(c] . a renr-free occupm t ; . . 
(d) ilicense$k occupalion of any land'or building ; and 
I 
. . ; (el any -person who is liable to pay.the owner damages for the 
use and.occupation ofqany land or buitding;] 
3[~~9) "d&,ilrlm-- , , 
. . .. , 
' ' , . m,, 
(a) whenused . , wilh ,. reference to any building and land, 
includes- 
'- - . 1. . ,. , -. , , 
1. Substiruled by Haryana Act 3 of 1994. 
-. ... . --. , ... 
2. 0rniited by ~ar-ana A& 1 of 2000. . , - , .. 
3. Substiluted by Haryana Act L of 2001. 
' 
M~JHKWA~ I1973 : Havana Act 24 
(i) the person who receives the rent [hereof or who would 
- be entitled to receive the rent thereof if the same 
were let ; 
(ii) an agent or trustee , , who receives such rent on account 
of. the owner ; 
(iii) an agent or trustee who receives the rent of or is - 
entrusted with or concerned for, any premises devoted 
to religious or charitable $brposes ; 
(iv) a receiver, or manager, appoinred by any court of 
competent jurjsdiction to have the charge of, or to 
exercise the rights of an owner of the said 
premj ses ; 
(v) a mortgagee in possession ; and 
(b) when used with reference to any animal, vehicle or boat, 
includes the person for the time being in charge of the 
animal, vehicle or rhe .boat ;] 
.) I 
'[(19A) "population" means-the population as ascenairied at the 
last preceding census of which the relevant figures have been published;] I 
(2O)"Public place" means a place which is open to' the use or 
enjoyrnent.of the,public whether or not private property and whether or 
not private property and whether or notvested in'the commirtee ; 
(21) "Public street" shall inem any street- 
'(i) heretofore level led, paved, metalled, channelled, 
sewered or repaired out of municipal or other public 
funds, un!ss,before s&h work was carried out, rhere 
wig an agreement with thk proprietor that the street 
should not thereby become a public street, or unless 
such work was done without the implied or express 
consent of the proprietor ; or 
(ii) which, under the provlsions,ofsection. . . 180, is declared .-, I 
by the committee to be, or under any other provision of 1 i 
this Act becomesia public street ; ' ! 
- . (22jW~les" means the rules madeunder this Act ; . . . 
1. Inserted by Haryana Aci 3 of 1994. 
1973 : Haryana Act 24 ] ~JNKIPN. 53 
'[(22A) Slate Election Commission" means the State Election 
Commission constituted by the Srate Government under ariicles 243K 
and 2432A of the Constitlition of India ;] 
'[(22B) "Shamlat Deh" included - 
(I) lands described in the revenue records as Shamlat Deh or 
Shadat Tikkas ; 
(2) lands described in the revenue records as Shamlat Tarafs, 
Pattis, Pannas or Tholas and used according to revenue 
records for common purposes or for thc benefit of the 
community or a part thereof ; 
(3) lands described as Banjar Qadim and used for common 
purposes according to revenue records ; 
(4) lands used or reserved for the benefit of the community 
including streets, lanes, playgrounds, schools, drinking 
wells or ponds ; and 
(5) lands belonging ro the Gram ~ancha~al of a village the 
Abadi Deh of which has been ,. included , in a municipality 
and where the Panchayat consists of more rhan one village. 
the lands belonging tolhe ~anchayat in respect of that 
village or villages, the ~badi ~eh:'of , ., which has been 
jncludcd in a muiicipality, 
but does not include land which- 
(i) has been allotted on quasi-permanent basis to a displace 
person ; 
(ii) has been acquired under the Displaced Persons 
(compensation and Rehabilit ation) Act, I954 (Central Aci 
44 of 1954) or has been treated as cvacuee property under 
' rh'e '~dninistralion of the ~vauuee ~rbpert~ Aci,' 1950 
(Central Act 31 of 1950) or is of composi te nature in which 
- 
evecuee and non-evacuec shares have not yet been 
separated , ; . 
(iiiJ has been parti tiqned and brought under cultivation by 
individual land-holders before the 26th January, 1970 ; 
1. Insened by Haryana Act 3.0C 1994. 
2. Insened by Haryana Act ! 7 of 1999. 
WKKIP~L 11973 : Haryana Act 24 
(iv) having been acquired before the 26th January, 1970. by a 
person by purchase or in exchange for proprietary land 
from a co-sharer in the S hamlat Deh, is so recorded'in the j 
Jamabandi or is supported by a valid deed ; 
(v) is described in the revenue records as S hamlat Tarafs; pattis, 
pannas or Tholas and is not used according to revenue 
records for common purposes or for the benetit of the 
community or a part thereof ; 
(vi) Jies outsid? the Abadi Deh and is used as Gitwar, Bara, 
Manure-pit or house or for cottage industry; 
(vii) was Shamlar Deh, was assessed to land revenue and has 
been in the individual cultivating possession of co-sharers 
not being in excess of their respective shares in it on or 
before the 26th January, 1970 ; 
(viii) is used as a place of worship or for purposes sub-servient 
. thereto ; and , - 
J 
fir) belongs to the Gram Panchaiat of a village the Abadi Deh 
of whichhasnot been includedin a municipality and where 
the Parichiyit consists of mbre than one vijlage, the lands 
beloiiging to the Panchayat in respect of that village or 
villages, the Abadi Deh of which has not been included in 
a municipalily ;] 
(23)"Smet" shall mean any-road, footway, square, court, alley 
or passagc, accessible, whether permanently or temporarily to the public, 
and whether a thoroughfare ,. 
, 
or not and shall include every vacant space 
iiwi thstanding th? . it may ... be property and partly or wholly 
ob&ucted by any gate, post, , chain ., or other barrier, if, houses, shops or 
other buildings abbut theon, and if it is-used by any person as a meens 
of access to br _. from .. any place or thoroughfare, whether such 
persons be occupiers of such buildings or not, but shd not include any 
, , 
part of such space which the occupier of any such building has a righi at 
all hours to prevent all other persons from using as aforesaid; and shall 
include also the drains or priers thekin; or on either side, and the land, 
whe'ikr covered or not by any . . . . . payment;-verandah . . . or brher erection, up to 
the boundary of any aburting property nor accessible to the public ; 
.,, , ., - . , 
1973 : Haryaoa Act 24 1 MUNKIPA'AI. 55 
(24)"unbuilt area" is an area within the municipal limits which 
is declarcd to be such at: a special meeting of the cornmi ttee by a resolution 
firmed by rhe State Government, or which is fied as such by the State 
Government ; 
I[(34A) "urban area" means an area within the municipal l irni ts 
of a municipality ;] 
(25)"VehicIeU indudes bicycle, tricycle and automolor car, and 
every wheeled conveyance which is used or capable of being used on a 
public street. 
'[(26) "Wards Committee" means the wards committees 
constituted by the State Government under section 34 of [his Act ; and 
(27) "water seal latrine" means a latrinc with a minimum water 
scar of 20mm in which excreta is pushed in or flushed by water and is not 
required to be removed manually .] 
CEWPTER 11 
MUNICIPALITIES - 
' 
'[2A1 Classification and constitution of municipalities-- (I) There Proccd~~re ror 
shall be constituted three classes of muiicipali ties in accordance with the dcclaring 
provisions of this' section as specified below :- municipality, 
(i) ll~unicipal Committee", for a rransi tional area' with 
population '[of not more than fifty thousand] '; 
jii) "hlurliciya'l Council 'I F"I ii snialle~ urban area with 
population4[of more than fifty thousand but less th4m three 
lacs] ; and 
(iii) "Municipal Corporation" for a larger urban area with 
popujation '[of three lacs or more], Lo be governed by a 
separate Act : 
;, 
. , , , 
Provided that a municipality under- this section may not be 
constituted in such urban areas or part thereof as the State Government 
may, having regard to the size of the area and the municipal services 
1. Inserted by EEaryana Act 3 oT'1994. 
2. ,Inserted by Haryana ACI 12 of I979 and further substitured by Haryana Act 3 
of 1994. 
3. Insencd by Haryana Act 1,of iOO1. ' ., 
4. Subsrilu~cd by Haryana Acr 1 1 of 2002. 
56 MUNICPCL 11973 : Haryana Act 24 
being provided or proposcd ~o be provided by an industrial establishmen1 
in that area and such other factors as il may deem fit, by nolification, 
specify to be an industrial township : 
Provided further that no military cantonment or part of a military 
cantonment shill1 form part of a municipality. 
Exp1anatio11.-ln [his sub-section, "a transitional area", "a smaller 
urban area" or "a larget urban area" means such area as the State 
Government may, having regard to the popuiation of the area, the density 
of the population therein, the revenue generated for local administration, 
the pereceritage of employment in nun-agricultural activites, the economic 
importance or such other factors as the State Government may dcem fit, 
specify by notification for the purpose of this section. 
(2) The Slate Government shall, by notification, constitute the 
municipalities and specify the class ro which a municipality shall belong 
in accordance with the provisions of this seclion after observing ihc I 
procedure as laid down irr section 3 : I I 
,Provided that the the rnunicipali ties existing at the 
comenc,ement of the Haryana Municipal (Amendment) Act, 1994 and 
listed as Municipal Committee or as Municipal Council in the Schedule la 
this Act, wouid be decmed to have been constituted and notified as such, 
under and in accordance with the provisions of this section : ' . 
Provided further that the State Government may, after giving a 
reasonable notice of not less than thirty days of' its intent~on to do so, 
amend ihe Schedule, by notification and declare any-Municipal Committee 
as a Municipal Council or any Municipal Council'as a Municipal 
Cornmiltee.] ,.,',. ' 
Procedure for 3. [I) The State Government may, by noti'fication, propose any 
declaring local area to bc a municipality under this Act. municipility. 
'Iproviso] 
12) ~ve~'such notification shall define the limits of the local ! 
area to which it reIates. 
(3) A copy of every notification under this sec~ion, with a 
translation there of in such language as the State Government may direct, 
I- Omitted by Haryana Act 3 of 1994. , ... 
1973 : Haryana Act 14 1 M~ICIPAL 57 
shall be affixed in some conspicuous place in the court-housc of the Deputy 
Commissioner within whose jurisdiction thc local area to which the 
notification relates lies, and in one or more conspicuous places in thal 
local area. 
(4) The Deputy Commissioner shall certify to the state 
Government the date on which the copy and translation were so affixed 
and the date so certified shall be deemed to be the dare of publication of 
the notification. 
(5) Should any inhabitant desire to object to a notification issued 
under sub-section (I), he may, within six weeks from the date of its 
publication, submit his objection in writing through the Deputy 
Commissioner to the State Government and the Stare Government shall 
take his subjection into considerdtion. 
(6) When six weeks from the date of the publication have 
expired, and the State Government has considered and passcd orders on 
such objections as may have been submitted to it, the stale Government 
may, by notification, declare '[the Iocal area, for the purposc of this Act, 
to be a municipality] 
. . . (7) The State Government may, by notification, direct that all 
or any of.the rules which are jn forcc in any municipality shall, with 
such exceptions and:adaplations as may be considered necessary, apply 
to the local area declared to be~municipality under this section, and such 
rules shall forthwith apply to such rnunic,ipality without further , . 
publication. 
(10) '' A Coin&rtee shall comk into exjstence at such time as the 
State Government may. by nbtificatiion, appoint in this behalf. 
[3A. The superintendence, direction and conh-01 of the pepamtion Shte'EIecrion 
of electoral rolls for, and theconduct of, all elections to the municipalities ~~mmis~i;in. 
shall be vested in the State Election Commission constituted under articles 
243K and 243ZA of the corkitution of India in the manner as may be 
prescribed by rules: 1 
"Wvided that the State Election.Commission shall consult the 
State Government before announcing the date of elections so that the state 
1. Substituted by Haryana Act 12 of 1979. 
2. Ornilled by ibid. 
3. Inserted by Haryana Act 3 of 1994. 
4. Added by Haryana Act 16 of 2003. 
58 .MLINICIPAL ,[I 973 : Haryana Act 24 
Govemment may, if so requested by the State Eleqion Commission, make 
available to thestate Election ~ornmmission such staff ,,. as may . be necessary 
for the discharge of the functions conferred on the State Election 
Commission under articles 243K and 2432A of the Constitution of , India , 
and this Acl.] 
Notification of 4. (1) The st& Government may, by ndtification, and in such 
intention to other manner as it may determine, declare its intention to inchde within 
after limits of a municipality any local area in the vicinity of the same and defined in the 
municipality- nolificatj on. 
(2) Any in habitant of a municipality or local area in respect of 
which-a notification has been published under sub-section (t ), may, should 
be objict to thealtentim proposed, submit his objeclion'in writing through 
' the Deputy Commissioner to the State'Govemrnenr within six wecks from 
the publication of the notification;' and the State Govemment'shall take 
such objection into consideration. 
' 
(3) When six weeks from the publication of the notification have 
cxpired, and the State Government has considered the objec~ions; if any, 
which have been submitted under sub-section (Z), the State Government ! I 
may. by notification, include the local arca in the municipality. I 
' 
i41 When iny local area his been included in a &nicipdity 
'under sub-section'(3;1,, this Act, and, exctptas thk ~tatk'Gbiremmenl may, 
by norifieatibn, direkt otherwise, all notificitionk;'rulks; bj&kwi, order, 
I - 
dikciionf and powers issued made: 'dr conferred kiider' this Act and-in 
: force rhroughout wholc of the mubicipali ty ai thc lime, shall abply to such 
arca. 
Notificationof 
intention to 
exclude lacal 
area from 
municipalty. 
~Glusjon bf 
local area from 
municipality. 
5. The State Govemment may, by notification', and in'such other 
manner as it may deem fit, declare its intenlion to ex

Excerpt shown. Open the full act in Lexace.

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