Section 39(5) in The Himachal Pradesh Town and Country Planning Act, 1977
(5)If the permission applied for is granted the notice shall stand withdrawn, but if the permission applied for is not granted the notice, shall stand, or if such permission is granted for the retention only of some buildings, or works, or for the continuance of use of only a part of the land, the notice shall stand withdrawn as respects such buildings or works or such part of the land, but shall stand as respects other buildings or works or other parts of the land, as the case may be; and thereupon the owner shall be required to take steps specified in the notice under sub-section (1) as respects to such other buildings, works or part of the land.
