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[Cites 0, Cited by 0] [Section 30B(7)] [Section 30B] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30B(7)(e) in The Himachal Pradesh Town and Country Planning Act, 1977

(e)developments carried out in lands or buildings owned by individuals in Himachal Pradesh Housing and Urban Development Authority (HIMUDA) Colonies, where such Colonies are maintained and administered by the Urban Local Bodies (ULBs), shall be considered for exemption;