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

State of Himachal Pradesh - Subsection

Section 30B(6) in The Himachal Pradesh Town and Country Planning Act, 1977

(6)The fee under this section shall be charged and deposited by the Competent Authority through Treasury Challan or e-Challan in the relevant Head of Account, and in case of Urban Local Bodies or Special Area Development Authorities, the fee shall be charged by way of Demand Draft or online payment by such Bodies.