Section 13 in The Pepsu Townships Development Board Act, 1954
13. Extent of jurisdiction of the Board.
(1)The jurisdiction of the Board shall extend to every township constructed and developed by the Board under this Act and the State Government may, by notification in the official Gazette, specify the territorial limits of every such township, and the area so specified shall be called the area of operation of the Board.(2)The State Government may, from time to time, by a like notification, extend or vary the limits of such area of operation of the Board.(3)The Board shall carry out all or any of its functions and exercise all or any of its powers within the area of its operation.
