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State of Himachal Pradesh - Section

Section 49 in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

49. Notice of suit against the Authority.

- No person shall institute any suit against the Authority or against any officer or servant of the Authority for anything done or purported to have been done in pursuance of this Act, without giving to the Authority, officer or servant, two months' previous notice in writing of the intended suit and of the cause thereof.