Section 41(1) in The Hastinapur Town Development Board Act, 1954
(1)When the township has been constructed and developed or has so far constructed and developed as to render the continued existence of the Board in opinion of the State Government unnecessary, the State Government may, in consultation with the Central Government, by notification in the Official Gazette, declare that the Board shall be dissolved on such date as may be specified in the notification and the Board shall be deemed to be dissolved accordingly.
