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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(2) in The Himachal Pradesh Town and Country Planning Act, 1977

(2)After the expiry of the period specified in the notice published under sub-section (1), the Director may, after allowing a reasonable opportunity of being heard to all such persons who have filed the objections or suggestions, make such modifications therein as may be considered desirable.