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State of Himachal Pradesh - Section
Section 20 in The Himachal Pradesh Roadside Land Control Act, 1968
20. Repeal and savings.
- The United Provinces Roadside Land Control Act, 1945, (10 of 1945) as applicable to the areas comprised in Himachal Pradesh immediately before 1st November, 1966 and the Punjab Scheduled Roads and Controlled Areas Restrictions or Unregulated Development Act, 1963, (41 of 1963) as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966, (31 of 1966), are hereby repealed:Provided that any thing done or any action taken or any proceedings commenced or continued under the said Acts shall be deemed to have been done, taken or continued under the corresponding provision of this Act.NotificationsThe Himachal Pradesh Road Side Laud Control Act, 1968Appointments And DelegationsPublic Works DepartmentNotificationsShimla-2, the 16th January, 1970No. 9-91/69-P.W.D. - In exercise of the powers conferred under clause (3) of section 2 of the Himachal Pradesh Roadside Land Control Act, 1968 (No. 21 of 1969), the Lieutenant Governor, Himachal Pradesh is pleased to appoint the Land Acquisition Officers, Himachal Pradesh Public Works Department to perform all the functions of the Collector within their respective jurisdiction under the said Act.(R.H.P. dated the 31st January, 1970, pages 153).Government of Himachal PradeshPublic Works DepartmentNo 9-91/69-PWD. Dated Shimla-2, 29th May, 1974NotificationsIn exercise of the powers conferred under clause (3) of Section 2 of the H.P. Road side Land Control Act, 1968 (No 21 of 1969), the Governor. Himachal Pradesh is pleased to appoint All Sub-Divisional Magistrate (Civil) Revenue Assistants and General Assistants in Himachal Pradesh to perform all the functions of the collector within their jurisdiction under the said Act, in addition to their normal dutiesBy Order(Gangesh Misra)Secretary (PWD) to theGovernment of Himachal PradeshDeclaration of Scheduled Roads and Controlled AreasPublic Works DepartmentShimla-2. the 19th July 1971No 9-91/69 PW D - The Governor, Himachal Pradesh, having fully satisfied the provisions of section 3 of the Himachal Pradesh Roadside Land Control Act 1968 (Act No 21 of 1969), hereby declare the roads mentioned m the schedule annexed to this Notification as "Scheduled Roads" and further notify the width of the land from the edge of the road land on either side of these scheduled roads as "Controlled Area" for the purposes of sub son on (1) of section 3 of the Act as under:-| 1. | National Highways | ] | Up to a horizontal distance of 5 metres from theedge of the road land on either side |
| 2. | State Highways | ||
| 3. | Other Roads | Up to a horizontal distance of four metres from the edge ofthe road land on either side | |
| 4. | Roads Junctions | Up to a horizontal distance of five metres from the edge ofthe rood land on either side and up to length of 50 metres on allroads meeting at the junctions |