Section 66 in The Himachal Pradesh Town and Country Planning Act, 1977
66. Constitution of special areas.
(1)If any area, town or township is designated as a special area in the regional plan or if the State Government is otherwise satisfied that it is expedient in the public interest that any area, town or township should be developed as a special area, it may, by notification, designate the area as a special area, which shall be known by such name as may be specified therein.(2)Such notification shall define the limits of special area.(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.(4)Notwithstanding anything contained in the Himachal Pradesh Municipal Act, 1968 (19 of 1968) and the Himachal Pradesh Panchayati Raj Act, 1968 ( 19 of 1970) the Municipal Corporation, Municipal Committee, Notified Area Committee or Panchayat, as the case may be, shall, in relation to the special area and as from the date the Special Area Development Authority undertakes the functions under clause(v)or clause (vi) of section 70 cease to exercise the powers and perform the functions and duties which the Special Area Development Authority is competent to exercise and perform under this Act.
