Section 3(1) in The Hastinapur Town Development Board Act, 1954
(1)The State Government may, by notification in the official Gazette, constitute a Board to be called the Hastinapur Town Development Board for the purpose of constructing and developing a township at Hastinapur in the District of Meerut, settling therein displaced persons, exercising such other powers or discharging such other functions as are conferred on, or may be assigned to the Board by or under this Act or under any other law.
