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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Himachal Pradesh - Subsection

Section 206(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)Notwithstanding anything contained in section 205, the State Government may, in the public interest, regularise the buildings in any area whether constructed with or without sanction of the municipality and for which no building scheme or town planning scheme has been sanctioned.