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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(1)(a) in The Himachal Pradesh Town and Country Planning Act, 1977

(a)in cases specified in clause (a) or (c) of section 38 to restore the land to its condition existing before the said development took place;