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[Cites 0, Cited by 2] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(a) in The Himachal Pradesh Town and Country Planning Act, 1977

(a)no person shall institute or change the use of any land or carry out any development of land for any purpose other than that indicated in the existing land use map without the permission in writing of the Director;