Section 211(3) in The Himachal Pradesh Municipal Corporation Act, 1994
(3)Without prejudice to the provisions contained in this Act, the Government, may from time to time, give such special or general directions in the matters of policy in relation to the compounding of cases involving deviations from the sanctioned plans as in its opinion are required to be followed by the municipality for compounding such cases under sub-section (2) of this section.
