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

State of Himachal Pradesh - Subsection

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

(k)no exemption shall be allowed on the land lying below Highest Flood Level (HFL) as delineated in the Development Plans;