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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Himachal Pradesh - Subsection

Section 36(1) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(1)The Authority may, with the prior approval of the State Government, grant a licence, in the prescribed form, to the Promoter to undertake a scheme on such terms and conditions as may be mutually agreed upon after following such procedure and on payment of such licence fee, as may be prescribed.