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

State of Himachal Pradesh - Subsection

Section 77(2) in The Himachal Pradesh Town and Country Planning Act, 1977

(2)Subject to such restrictions as may be imposed by the State Government by a general or special order, the Director, may, by an order in writing delegate to any officer subordinate to him all or any powers exercisable by him under this Act or the rules made thereunder, other than the power to hear appeal and revision.