Section 52 in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
52. Power to make bye-laws.
(1)The Authority may make building bye-laws, consistent with this Act and the rules made thereunder, which may be necessary or expedient for the purposes of carrying out its duties and functions under this Act.(2)No building bye-law made by the Authority shall come into force until it has been confirmed by the State Government with or without modification.(3)All building bye-laws made under this section shall be published in the Official Gazette.
