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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Himachal Pradesh - Subsection

Section 88(1) in The Himachal Pradesh Town and Country Planning Act, 1977

(1)A Town and Country Development Authority or a Special Area Development Authority, as the case may be, may, subject to the provisions of this Act and the rules made thereunder make regulations generally to carry out the purposes of this Act.