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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(1)(h) in The Himachal Pradesh Town and Country Planning Act, 1977

(h)prescribe in detail the sectoral regulations for each sector, with a view to facilitating on individual layout and regulating the location, height, number of storeys and the size of buildings and other structures, the size of the court-yards, courts and other open spaces and the use of the buildings, structures and land;