Section 17(a) in The Himachal Pradesh Roadside Land Control Act, 1968
(a)the erection or re-erection of building upon land included in the inhabited site of any village as entered and demarcated in the revenue records or upon sites in a municipal, notified or town area that are already built up on the date of the issue of the notification under sub-section (2) of section 3 of this Act;
