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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Himachal Pradesh - Subsection

Section 66(3) in The Himachal Pradesh Town and Country Planning Act, 1977

(3)The State Government may, by notification,-
(a)alter the limits of the special area so as to include therein or exclude therefrom such area as may be specified in the notification;
(b)declare that the special area shall cease to be so.