Section 28 in The Himachal Pradesh Town and Country Planning Act, 1977
28. Development undertaken on behalf of Union or State Government.
(1)When the Union Government or the State Government intends to carry out development of any land for the purpose of its departments or offices or authorities, the officer-in-charge thereof shall inform in writing to the Director the intention of the Government to do so, giving full particulars thereof, accompanied by such documents and plans as may be prescribed at least thirty days before undertaking such development.(2)Where the Director raises any objection to the proposed development on the ground that the development is not in conformity with the provisions of the development plan, the officer shall,-(i)make necessary modification in the proposals for development to meet the objections raised by the Director, or(ii)submit the proposal for development together with the objections raised by the Director to the State Government for decision:Provided that where no modification is proposed by the Director within thirty days of the receipt of the proposed plan by the Government, the plan will be presumed to have been approved.(3)The State Government, on receipt of the proposals for development together with the objections of the Director shall, approve the proposals with or without modifications or direct the officer to make such modifications in the proposals as it considers necessary in the circumstances.(4)The decision of the State Government under sub-section (3) shall be final and binding.
