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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Himachal Pradesh - Subsection

Section 78(2)(d) in The Himachal Pradesh Town and Country Planning Act, 1977

(d)all powers and functions to be exercised or discharged by the authority under this Act shall be exercised and discharged by the Director and for the purpose any reference in this Act to the said authority shall be construed as a reference to the Director