Section 7 in The Himachal Pradesh Land Preservation Act, 1978
7. Necessity for regulation, restriction or prohibition to be recited in the order under sections 4, 5 or 6 and publication of order.
- Every order made under sections 4, 5 or 6 shall be published in the Official Gazette and shall set forth that the State Government is satisfied, after due inquiry, that regulations, restrictions, prohibitions or directions contained in the order are necessary for the purpose of giving effect to the provisions of this Act.
