Section 4 in The Himachal Pradesh Town and Country Planning Act, 1977
4. Establishment of regions.
(1)The State Government may, by notification,-(a)declare any area in the State to be a region for the purposes of this Act;(b)define the limits of such area; and(c)specify the name by which such region shall be known.(2)The State Government may, by notification, alter the name of any such region and on such alteration, any reference in any law or instrument or other document to the region shall be deemed to be a reference to the region as re-named unless expressly otherwise provided or the context so requires.(3)The State Government may, by notification,-(a)alter the limits of a region so as to include therein or exclude therefrom Such area as may be specified in the notification;(b)amalgamate two or more regions so as to form one region;(c)divide any region into two or more region; or(d)declare that the whole or part of the area comprising a region shall cease to be a region or part thereof.
