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[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of Himachal Pradesh - Subsection

Section 87(2)(xiv) in The Himachal Pradesh Town and Country Planning Act, 1977

(xiv)the manner in which amount in lieu of expenditure incurred after the grant of permission may be assessed under section 37( 1);