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[Cites 0, Cited by 0] [Section 211(1)] [Section 211] [Entire Act]

State of Himachal Pradesh - Subsection

Section 211(1)(f) in The Himachal Pradesh Municipal Corporation Act, 1994

(f)in contravention of any bye-law made under section 204 or, in the case of a building, of which the erection has been deemed to be sanctioned under sub-section (5) of section 208, if it contravenes any scheme sanctioned under section 205,