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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(1)(a) in The Himachal Pradesh Town and Country Planning Act, 1977

(a)indicate the land liable to acquisition for public purpose or the purposes of the Union Government, the State Government, the Town and Country Development Authority, the Special Area Development Authority, the local authority or any other authority established by or under any enactment for the time being in force.