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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(1) in The Himachal Pradesh Roadside Land Control Act, 1968

(1)The Government may, by notification, in the Official Gazette declare any length or the whole of any road to be a "schedule road" and the area upto a horizontal distance of five metres as prescribed from the edge of the road-land on either of such scheduled road to be a "controlled area"]