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State of Himachal Pradesh - Section

Section 68 in The Himachal Pradesh Town and Country Planning Act, 1977

68. Incorporation of Special Area Development Authority.

- Every Special Area Development Authority shall be a body corporate with perpetual succession and a common seal and shall have power to acquire, hold and dispose of property, both movable and immovable and to contract and sue and be sued by the name specified in the notification under sub-section (1) of section 66