Section 45 in The State Of Himachal Pradesh Act, 1970
45. Power of Central Government to give directions
- The Central Government may give such directions to the Government of the State of Himachal Pradesh as may appear to it to be necessary for the purpose of giving effect to the foregoing provisions of this Part and also the provisions of Part IX of the Punjab Reorganization Act.1966 (31 of 1966) , and the State Government shall comply with such directions.
