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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(1)(i) in The Himachal Pradesh Town and Country Planning Act, 1977

(i)define areas which have been badly laid out or areas which have developed so as to form slums, and provide for their proper development and/or relocation;