Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Himachal Pradesh - Section

Section 90 in The Himachal Pradesh Town and Country Planning Act, 1977

90. Repeal and savings.

- The Punjab Town Improvement Act, 1922 (4 of 1922), as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966) and the Himachal Pradesh Town and Country Planning Ordinance, 1977 (2 of 1977), are hereby repealed.Notwithstanding such repeal, anything done or any action taken or purporting to have been done or taken (including any rules, notifications or orders made or issued), in exercise of any power, conferred by or under the said Act or the Ordinance shall, so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under this Act.[Appendix-I] [Inserted by Act No. 1 of 2017, dated 24.1.2017.]Application Form For Composition of Deviations and Un-Authorised Constructions/developmentsNo.......................Dated.......................ToThe ................................................................................................................................Sir/Madam,I/We hereby apply for composition of deviations/unauthorized constructions/developments having carried out on land bearing Khasra No............Khata/Khatauni No.............measuring............M2 situated at Mauza............ Pargana......................... Tehsil............ District............Himachal Pradesh. My/our original/revised/retained map was approved vide No.......................dated............ (Strike out if no map was approved).
(a)Details of deviations/unauthorized constructions/developments carried out are as under : -
(I) Schedule of Area :
(i) Built up Area = M2
(ii) Open area = M2
(iii) Total Plot Area = M2
(II) Schedule ofOpen Spaces :
(i) Front Set Back = M
(ii) Left Side Set Back = M
(iii) Right Side Set Back = M
(iv) Rear Set Back = M
(III) Deviations in the Set Backs (Storey wise):
(i) Ground Storey = M2
(ii) First Storey = M2
(iii) Second Storey = M2
(iv) Third Storey = M2
(v) Fourth Storey = M2
(vi) Fifth Storey = M2
(vii) ........... Storey = M2
(b)The following documents are enclosed herewith : -
(i)two sets of Location Plan in the scale of 1:1000;
(ii)two sets of Site Plan in the scale of 1:200, clearly showing the building within Tatima dimensions and also showing all drainage lines, sewerage connection or location of septic tank, soak pit, rain water harvesting tank, solar passive arrangement and house drainage;
(iii)two sets of detailed architectural drawings of the existing building/proposed construction showing each storey with two cross-sections and two elevations of the building in the scale of 1:100. These drawings are in the form of working drawing showing all the dimensions of rooms, openings, thickness of wall, floor and slab etc.;
(iv)two sets of photographs taken from all sides of the building, clearly showing the number of storeys;
(v)one copy of latest original Jamabandi;
(vi)one copy of original Tatima showing dimensions of plot;
(vii)one copy of Structural Stability Certificate from a qualified Structural Engineer;
(viii)affidavit to the effect that building has been constructed, -
(a)on own land and has not encroached upon any Government or other person's land;
(b)that applicant has not raised construction over the controlled width of roads or that the road was notified as the National Highway/ State Highway/District Road after the construction of the building;
(c)that there is no pending litigation in respect of land or building in question with any person or authority; and
(d)that the applicant will not object for laying of any civic amenities.
Certified that the Plans have been prepared by Sh./Smt./ Ms...............(Name and address of the Registered Architect/ Planner/ Engineer/Draughtsman), having Registration No............... dated...........and the Structural Stability Certificate has been issued by Sh./Smt./Ms...............................(Name and address of the qualified Structural Engineer.Enclosures : As above.Yours faithfully,Name..........................................Address.......................................Phone No....................................e-mail.......................................].