Section 35(1)(c) in The Himachal Pradesh Town and Country Planning Act, 1977

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State of Himachal Pradesh - Subsection

Section 35(1)(c) in The Himachal Pradesh Town and Country Planning Act, 1977

(c)for development as a highway or a public utility services and the owner of the land claims-

(i)the land has become incapable of reasonably beneficial use in its existing state, or

(ii)the permission to develop land is given subject to conditions, that the land cannot be rendered capable of reasonably beneficial use by carrying out the permitted development in accordance with the conditions, or

(iii)the sale value of the land has diminished because of the designation of the land for acquisition or development,

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State of Himachal Pradesh - Subsection

Section 35(1)(c) in The Himachal Pradesh Town and Country Planning Act, 1977