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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(2)(g) in The Himachal Pradesh Town and Country Planning Act, 1977

(g)propose broad based regulations for sectoral development, by way of guide-lines, within each sector of the location, height, size of buildings and structures, open spaces, court-yards and the use to which such buildings and structures and land may be put;