Section 59 in The Himachal Pradesh Town and Country Planning Act, 1977
59. Developments.
(1)The Town and Country Development Authority shall take necessary steps to develop the land vested in it under section 58 in accordance with the provisions of the town development scheme:Provided that if the State Government or the Director has, after such enquiry as may be necessary, reason to believe that the Town and Country Development Authority is not taking adequate steps to develop the land or has deviated from the final scheme, it he may give such directions to that authority as may be considered necessary in the circumstances.(2)The directions given under this section shall be binding on the Town and Country Development Authority and that authority shall give effect to them forthwith.
