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

State of Himachal Pradesh - Subsection

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

(m)the people residing in the areas where provisions of the Himachal Pradesh Town and Country Planning Act, 1977 or the Himachal Pradesh Municipal Act, 1994 or the Himachal Pradesh Municipal Corporation Act, 1994 were not in force at the time when the buildings were constructed need not to apply :