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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Himachal Pradesh - Subsection

Section 208(4) in The Himachal Pradesh Municipal Corporation Act, 1994

(4)Subject to the provisions of sub-section (1) the municipality, may sanction the erection or re-erection of any building either absolutely or subject to such modifications in accordance with the bye-laws and rules as it may deem fit.