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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Himachal Pradesh - Subsection

Section 47(1) in The Himachal Pradesh Town and Country Planning Act, 1977

(1)The meetings of the Town and Country Development Authority shall be held at such time and such place as may be laid down by regulations:Provided that until regulations are made in this behalf such meetings shall be convened by the Chairman.