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[Cites 0, Cited by 0] [Section 30B(7)] [Section 30B] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30B(7)(i) in The Himachal Pradesh Town and Country Planning Act, 1977

(i)parking floor(s) as per approved plan, if converted to any other use like residence or shop etc. shall not be regularized but in case, alternative equivalent or more parking space is available then, parking floor(s) so converted into other use(s) shall be considered for regularization :