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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Himachal Pradesh - Subsection

Section 77(1) in The Himachal Pradesh Town and Country Planning Act, 1977

(1)The State Government may, by notification, delegate to any officer or authority subordinate to it all or any powers conferred on it by or under this Act, other than the power to make rules.