Section 1(4) in The Himachal Pradesh Town and Country Planning Act, 1977
(4)Nothing in this Act shall apply to-(a)lands comprised within a cantonment under the Cantonments Act, 1924; (2 of 1924).(b)lands owned, hired or requisitioned by the Central Government for the purpose of naval, military and air force works;(c)lands under the control of railway administration for the purpose of construction and maintenance of works under Chapter III of the Indian Railways Act, 1890; (9 of 1890) and(d)lands owned by any department of the Central Government where operational constructions are going on.
