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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Himachal Pradesh - Subsection

Section 64(2) in The Himachal Pradesh Town and Country Planning Act, 1977

(2)The annual statement (hereinafter called the budget) to be prepared shall be placed by the Chief Executive Officer or any other officer designated shall be placed by the Chief Executive Officer or any other officer designated to act as the Chief Executive Officer, with the prior approval of the Chairman, before the Town and Country Development Authority.