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[Cites 0, Cited by 0] [Section 205(1)] [Section 205] [Entire Act]

State of Himachal Pradesh - Subsection

Section 205(1)(c) in The Himachal Pradesh Municipal Corporation Act, 1994

(c)the amount of land in such inbuilt area which shall be transferred to the municipality for public purposes including use as public streets by owners of land either on payment of compensation or otherwise, provided that the total amount so transferred shall not exceed forty per centum, and the amount transferred without payment shall not exceed twenty five per centum, of any one owner's land within such inbuilt area;