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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Himachal Pradesh - Subsection

Section 33(2) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(2)Subject to the provisions, of sub-section(1), the Authority may sell, lease or otherwise transfer whether by auction or allotment any land or building belonging to it on such terms and conditions as it may, from time to time, determine.