Section 76 in The Himachal Pradesh Town and Country Planning Act, 1977
76. Power of Government to review plans etc. for ensuring conformity.
- Notwithstanding anything contained in any other enactment for the time being in force, the State Government may, with a view to ascertaining that no repugnancy exists or a rises with the provisions of this Act or the rules made thereunder, review the town improvement schemes, building plans or any permission for construction sanctioned or given by any authority under development plans, sanctioned under any enactment for the time being in force and may revoke, vary, or modify any scheme, plan, permission or sanction in conformity with the provisions of this Act:Provided that no order under this section shall be made without giving a reasonable opportunity of being heard to the persons affected thereby.
