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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Himachal Pradesh - Subsection

Section 78(2)(c) in The Himachal Pradesh Town and Country Planning Act, 1977

(c)for the purpose of realising properties, funds, and dues referred to in clause (a), the function of the authority shall be discharged by the State Government;