Section 70 in The Himachal Pradesh Town and Country Planning Act, 1977
70. Functions.
- The functions of the Special Area Development Authority shall be -(i)to prepare, if required to do so, the development plan for the special area;(ii)to implement the development plan after its approval by the State Government;(iii)for the purpose of implementation of the plan, to acquire, hold, develop, manage and dispose of land and other property;(iv)to carry out construction activity and to provide such utilities and amenities as water, electricity, drainage and the like;(v)to provide the municipal services as specified in the Himachal Pradesh Municipal Act, 1968;(vi)to provide for the municipal management of the special area in the same manner as is provided in the Himachal Pradesh Municipal Act, 1968; (19 of 1968.)(vii)to otherwise perform all such functions with regard to the special area as the State Government may, from time to time, direct: (19 of 1968.)Provided that functions specified in clauses (v) and (vi) shall not be performed unless so required by the State Government.
