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[Cites 0, Cited by 0] [Section 39(6)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(6)(a) in The Himachal Pradesh Town and Country Planning Act, 1977

(a)prosecute the owner for not complying with the notice and whether the notice requires the discontinuance of any use of land, any other person also who uses the land or causes or permits the land to be used in contravention of the notice, and