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[Cites 0, Cited by 0] [Section 52(6)] [Section 52] [Entire Act]

State of Himachal Pradesh - Subsection

Section 52(6)(v) in The Himachal Pradesh Town and Country Planning Act, 1977

(v)estimate and apportion the compensation to or contribution from the beneficiaries of the scheme on account of the reconstitution of the plot and reservation of portions for public purpose;