Section 42 in The Himachal Pradesh Town and Country Planning Act, 1977
42. [] [Added by section 2 of the H.P. Town and Country Planning (Amendment)'Act No.22 of 1983.] Constitution of Town and Country Development Authority.
- Same as provided in section 42-A- Town and Country Development Authority shall consist of-(a)a Chairman;(b)other members not exceeding six.The Chairman and the members shall be appointed by the state Government:Provided that the State Government may, if it considers it necessary so to do, constitute a single member Town and Country Development Authority.
