Section 176 in The Himachal Pradesh Municipal Corporation Act, 1994
176. Notice to lay out street.
(1)No person shall lay out or make or commence to lay out or make a street without the sanction of the municipality(2)Every person who intends to lay out or make a street shall give notice in writing to the municipality of such intention.(3)Where a municipality has issued an order under clause (b) of section 177 no notice under sub-section (2) shall be deemed to be valid until the particulars required under such order have been furnished to the satisfaction of the municipality.
