Section 37(1)(a) in The Himachal Pradesh Town and Country Planning Act, 1977

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State of Himachal Pradesh - Subsection

Section 37(1)(a) in The Himachal Pradesh Town and Country Planning Act, 1977

(a)where the permission related to the carrying out or other operations, no such orders-

(i)shall affect such of the operations as have been previously carried out;

(ii)shall be passed after those operations have been completed;