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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Himachal Pradesh - Subsection

Section 69(1) in The Himachal Pradesh Town and Country Planning Act, 1977

(1)Every Special Area Development Authority may appoint such officers and servants as may be proper for the efficient discharge of its duties:Provided that no post shall be created save with the prior sanction of the State Government.