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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(b) in The Himachal Pradesh Town and Country Planning Act, 1977

(b)allocate broadly areas or sector of land for,-
(i)residential, industrial, commercial or agricultural purposes,
(ii)open spaces, parks and gardens, green belts, zoological gardens and play-grounds,
(iii)public institutions and offices,
(iv)such special purposes as the Director may deem fit;