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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(2)(i) in The Himachal Pradesh Roadside Land Control Act, 1968

(i)unless the claimant satisfies the officer making the award that proposals for the development of the land which, at the date of the application under sub-section (1) of section 6, are immediately practicable, or would hove been so, if this Act had not been passed, or prevented or injuriously affected by the restrictions imposed under this Act, or