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[Cites 0, Cited by 0] [Section 30B(7)] [Section 30B] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30B(7)(c) in The Himachal Pradesh Town and Country Planning Act, 1977

(c)deviations and un-authorized constructions falling in Green Area and Heritage Area as delineated in the Interim Development Plans (IDPs) or Development Plans (DPs) shall be regularized which have taken place prior to the notification (s) of delineation of such areas;