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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Himachal Pradesh - Subsection

Section 62(5) in The Himachal Pradesh Town and Country Planning Act, 1977

(5)Where the assessment is accepted it shall be final. If, however, the assessment is not accepted, the person aggrieved may, within thirty days of the publication of notice, file an application in writing before the Revenue Officer not below the rank of Sub-Divisional Officer as may be authorised by the State Government in this behalf.