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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Himachal Pradesh - Subsection

Section 64(7) in The Himachal Pradesh Town and Country Planning Act, 1977

(7)The State Government, after considering the submissions of the Town and Country Development Authority, shall pass such orders thereon as may be deemed fit and from the date of such orders, the budget shall be deemed to be in force, with modifications ordered by the Government.