Section 13 in The Himachal Pradesh Town and Country Planning Act, 1977
13. Planning area.
(1)The State Government may, by notification, constitute planning areas for the purposes of this Act and define the limits thereof.(2)The State Government may, by notification.-(a)alter the limits of a planning area so as to include therein or excluse therefrom such area as may be specified in the notification;(b)amalgamate two or more planning areas so as to constitute one planning area;(c)divide any planning area into two or more planning areas;(d)declare that the whole or part of the area constituting the planning area shall cease to be a planning area or part thereof.
