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

State of Himachal Pradesh - Subsection

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

(h)un-authorized constructions carried out on the area and pockets kept for parks, sewerage or any other facility in any approved map of sub-division of land by the competent authorities shall not be regularized;