Section 1 in Himachal Pradesh Infrastructure Develoment Act, 2001
1. Short title, extent, scope and commencement.
(1)This Act may be called the Himachal Pradesh Infrastructure Development Act, 2001.(2)It extends to the whole of the State of Himachal Pradesh.(3)It shall apply to such infrastructure projects as are implemented by a Government agency through private sector participation under the provisions of this Act and fall in the category of infrastructure projects specified in Schedule-I and such other infrastructure projects as are notified by the State Government, by notification, from time to time.(4)It shall [come into force on such date] [Act came into force from 28th day of January, 2002 vide Notification No. Fin. IF-(C) 45-1/99, dated 28th January, 2002.] as the State Government may, by notification, in the Official Gazette, appoint.
