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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(1) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(1)It shall be the duty of the Authority to take necessary measures to maintain, allot, lease or otherwise use the Authority premises and to collect rents, compensation and damages in respect thereof.