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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Himachal Pradesh - Subsection

Section 78(1) in The Himachal Pradesh Town and Country Planning Act, 1977

(1)Whenever in the opinion of the State Government the continued existence of any authority constituted under this Act is un-necessary or undesirable, the State Government may, by notification, declare that such authority shall be dissolved from such date as may be specified therein and the authority shall stand dissolved accordingly.