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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Himachal Pradesh - Subsection

Section 44(2) in The Himachal Pradesh Town and Country Planning Act, 1977

(2)If the State Government considers that the continuance in office of any member is pot in the public interest, the State Government may make an order terminating his appointment and thereupon he shall cease to be a member of the Town and Country Development Authority, notwithstanding that the term for which he was appointed has not expired.