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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(1)(a) in The Himachal Pradesh Panchayati Raj Act, 1994

(a)direct that before erecting, re-erecting or adding to a building, wall ora platform every person shall present an application to the Gram Panchayat and that no building, wall or platform shall be erected, re-erected or added to in conflict with the model plan or in advance of an alignment to be specified on land demarcated by the Gram Panchayat; and