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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(4) in The Himachal Pradesh Town and Country Planning Act, 1977

(4)As soon as may be, after the submission of the interim development plan, under sub-section (1) the State Government may either approve the interim development plan or may approve it with such modification as it may consider necessary.