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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(1)(d) in The Himachal Pradesh Town and Country Planning Act, 1977

(d)a notice on the role being assigned to different departments of Government, the Town and Country Development Authorities; the Special Area Development Authorities, and the Local Authorities in the enforcement and implementation of draft plan.