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State of Himachal Pradesh - Section

Section 17 in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

17. Power to amend Schedules.

- The State Government may, from time to time, by notification in the Official Gazette, add to or delete from Schedule-I or Schedule-II any of the roads specified therein and thereupon the said Schedule shall stand amended accordingly.