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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Himachal Pradesh - Subsection

Section 35(4) in The Himachal Pradesh Town and Country Planning Act, 1977

(4)If within a period of one year from the date on which the notice is served, the State Government does not pass any final order thereon, the notice shall be deemed to have been confirmed at the expiration of that period.