Section 29 in The Himachal Pradesh Town and Country Planning Act, 1977
29. Development by local authority or by any authority constituted under this Act.
- Where a local authority or any authority specially constituted under this Act intends to carry out development on any land for the purpose of that authority, the procedure applicable to the Union or State Government, under section 28 shall, mutatis' mutandis, apply in respect of such authority.
