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[Cites 0, Cited by 1] [Section 40] [Entire Act]

State of Himachal Pradesh - Subsection

Section 40(2) in The Himachal Pradesh Town and Country Planning Act, 1977

(2)The duty of implementing the proposal in the development plan, preparing one or more town development schemes, and acquisition and development of land for the purposes of expansion or improvement of the area specified in the notification under sub-section (1) shall, subject to the provisions of this Act, vest in the Town and Country Development Authority established for the said area.