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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(x) in Himachal Pradesh Infrastructure Develoment Act, 2001

(x)"user levies" means the right or authority granted to the developer by the Government agency or the local authority to recover investment and fair return on investment and shall include toll, fee, charge or benefit by any name.