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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Himachal Pradesh - Subsection

Section 60(2) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(2)If in the opinion of the State Government, the Authority fails or neglects to perform the duty within the period so fixed for its performance under sub-section(1), it shall be lawful for the State Government, to supersede and reconstitute the Authority.