Section 37(1) in The Himachal Pradesh Town and Country Planning Act, 1977
(1)If it appears to the Town and Country Development Authority or Special Area Development Authority that it is expedient, having regard to the development plan prepared or under preparation and to any other material considerations, that any permission to develop land granted under this Act or any other law, should be revoked or modified, the Town and Country Development Authority or the Special Area Development Authority may by an order revoke or modify the permission to such extent as appears to it to be necessary:Provided that -(a)where the permission related to the carrying out or other operations, no such orders-(i)shall affect such of the operations as have been previously carried out;(ii)shall be passed after those operations have been completed;(b)where permission related to a change of use of land, no such order shall be passed at any time after the change has taken place.
