Section 66(4) in The Himachal Pradesh Town and Country Planning Act, 1977
(4)Notwithstanding anything contained in the Himachal Pradesh Municipal Act, 1968 (19 of 1968) and the Himachal Pradesh Panchayati Raj Act, 1968 ( 19 of 1970) the Municipal Corporation, Municipal Committee, Notified Area Committee or Panchayat, as the case may be, shall, in relation to the special area and as from the date the Special Area Development Authority undertakes the functions under clause(v)or clause (vi) of section 70 cease to exercise the powers and perform the functions and duties which the Special Area Development Authority is competent to exercise and perform under this Act.
