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[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

State of Himachal Pradesh - Subsection

Section 66(4)(v) in The Himachal Pradesh Town and Country Planning Act, 1977

(v)or clause (vi) of section 70 cease to exercise the powers and perform the functions and duties which the Special Area Development Authority is competent to exercise and perform under this Act.