Section 21(1) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(1)Whenever any street, square or other land or any part thereof, owned and possessed by a Local Authority is required for the purposes of any housing or development scheme as published in the Official Gazette under section 20 of this Act, the Authority shall give notice to the concerned Local Authority to transfer the management of such street, square or other land or part thereof, as the case may be, to the Authority.
