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[Cites 0, Cited by 0] [Section 30B] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30B(4) in The Himachal Pradesh Town and Country Planning Act, 1977

(4)Nothing contained in sub-section (1) shall apply to any application made by any person who does not have any right over the land or building referred to in sub-section (1).