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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Himachal Pradesh - Subsection

Section 52(7) in The Himachal Pradesh Town and Country Planning Act, 1977

(7)Immediately after the town development scheme is approved under sub-section (4) with or without modifications, the Town and Country Development Authority shall publish in the Official Gazette and in such other manner as may be prescribed a final town development scheme and specify the date on which it shall come into operation.