Section 88(2)(e) in The Himachal Pradesh Town and Country Planning Act, 1977

[Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act]

State of Himachal Pradesh - Subsection

Section 88(2)(e) in The Himachal Pradesh Town and Country Planning Act, 1977

(e)such other materials as may be necessary for the exercise of the powers and performance of duties and functions by the Town and Country Development Authority or the Special Area Development Authority, as the case may be, under this Act

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State of Himachal Pradesh - Subsection

Section 88(2)(e) in The Himachal Pradesh Town and Country Planning Act, 1977