Section 71 in The Himachal Pradesh Town and Country Planning Act, 1977
71. Powers.
- The Special Area Development Authority shall -(a)for the purpose of acquisition of land, exercise the powers and follow the procedure which a Town and Country Development Authority have to follow under this Act;(b)for the purpose of planning, exercise the powers which the Director has under this Act; and(c)for this purpose the municipal administration, have the powers which a Municipal Committee has under the Himachal Pradesh Municipal Act, 1968. (19 of 1968).
