Section 4(3) in The Himachal Pradesh Town and Country Planning Act, 1977
(3)The State Government may, by notification,-(a)alter the limits of a region so as to include therein or exclude therefrom Such area as may be specified in the notification;(b)amalgamate two or more regions so as to form one region;(c)divide any region into two or more region; or(d)declare that the whole or part of the area comprising a region shall cease to be a region or part thereof.
