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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(1)(b) in The Himachal Pradesh Town and Country Planning Act, 1977

(b)define in detail and provide for areas reserved for agriculture, public and semi-public open spaces, parks, playgrounds, gardens, recreational areas, green belts and natural reserves;