Section 1 in The Himachal Pradesh Town and Country Planning Act, 1977
1. Short title, extent, commencement and application.
(1)This Act may be called the Himachal Pradesh Town and Country Planning Act, 1977.(2)It extends to the whole of the State of Himachal Pradesh.(3)It shall come into force on such date as the State Government may, by notification, appoint and different dates may be appointed for different areas and for different provisions of this Act.(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.
