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State of Himachal Pradesh - Section
Section 9 in The Himachal Pradesh Road Side Land Control Rules, 1970
9. Executive Engineer Public Works Departments to be informed of permissions granted under section 6 (2).
- The Collector shall inform the Executive Engineer, Public Works Department, of all permissions granted by him and conditions imposed, if any, under clause (a) of sub-section (2) of section 6 of the Act.First Schedule'Form I'Form of Application(See rule 4, 5 and 6)ToThe Collector,Sir,In pursuance of the provisions of sub-section (1) of section 6 of the Himachal Pradesh Road Side Land Control Act, 1969, I/We seek permission to.........................................in the controlled area adjacent to.................road........The following documents, as required by the rules, are attached:-| SI. No. | Name of road adjacent to which construction is desired | Name of village | Details of construction applied for along with Khasra andsituation etc. | Orders in brief along with conditions imposed, in any | Remarks |
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