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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Himachal Pradesh - Subsection

Section 61(1) in The Himachal Pradesh Town and Country Planning Act, 1977

(1)Where, as a result of the implementation of town development schemes, there is in the opinion of the Town and Country Development Authority, an appreciation in the market values of lands adjacent to and affected by a scheme the Town and Country Development Authority may, in lieu for providing of the acquisition of such land, levy development charges on owners of such land.