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[Cites 0, Cited by 0] [Section 30A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30A(2) in The Himachal Pradesh Town and Country Planning Act, 1977

(2)Any person who owns land in areas falling outside urbanisable areas, as shown in the Interim Development Plans or Development Plans of Planning or Special Areas, shall be exempted from permission under this Act for the development activities specified under sub-section (1) upto the limits as may be prescribed.]