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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(1) in The Himachal Pradesh Town and Country Planning Act, 1977

(1)The State Government may, by notification,-
(a)declare any area in the State to be a region for the purposes of this Act;
(b)define the limits of such area; and
(c)specify the name by which such region shall be known.