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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Himachal Pradesh - Subsection

Section 67(1) in The Himachal Pradesh Town and Country Planning Act, 1977

(1)Every special area shall have a Special Area Development Authority which shall consist of -
(a)the Chairman; and
(b)such other members as Government may determine from time to time.
The Chairman and members shall be appointed by the State Government.