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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Himachal Pradesh - Subsection

Section 62(6) in The Himachal Pradesh Town and Country Planning Act, 1977

(6)The Revenue Officer may, after giving the applicant and the Town and Country Development Authority an opportunity to be heard, pass such order on the application as he may deem fit under the circumstances and orders so passed shall be final.