Section 30B(2) in The Himachal Pradesh Town and Country Planning Act, 1977
(2)The application under sub-section (1) shall be made within sixty days from the date of publication of this Act in the Official Gazette in Appendix-I, which can also be downloaded from the official website "www.tcphp.in" of the Department and may be submitted alongwith fee of one thousand rupees which shall be disposed of within a period of one year from the date of publication of this Act.
