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[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of Himachal Pradesh - Subsection

Section 87(2)(xii) in The Himachal Pradesh Town and Country Planning Act, 1977

(xii)the manner in which the appeal shall be made and the fees which shall accompany such appeal under section 32(1);