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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(g) in Himachal Pradesh Tourism Development and Registration Act, 2002

(g)if the tourism unit operator makes structural changes in the tourism unit without the approval of the Development Authority constituted under the Himachal Pradesh Town and Country Planning Act, 1977(12 of 1977); or any other local authority constituted under the local laws