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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Himachal Pradesh - Subsection

Section 52(1) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(1)The Authority may make building bye-laws, consistent with this Act and the rules made thereunder, which may be necessary or expedient for the purposes of carrying out its duties and functions under this Act.