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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Himachal Pradesh - Subsection

Section 31(1) in The Himachal Pradesh Town and Country Planning Act, 1977

(1)On receipt of an application under section 30 the Director may, subject to the provisions of this Act by order in writing -
(a)grant the permission unconditionally;
(b)grant the permission, subject to such conditions as may be deemed necessary under the circumstances; or
(c)refuse the permission.