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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Himachal Pradesh - Subsection

Section 48(1)(a) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(a)to make such alteration as may be specified in the said notice with the object to bring the building or work in conformity with the said sanctioned plan, conditions and provisions thereof; or