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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Himachal Pradesh - Subsection

Section 76(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(1)Subject to the provisions of this Act, no contract or agreement on behalf of the Committee for the purchase, sale, lease, mortgage or other transfer of, or acquisition of interest in the immovable property shall be executed except with the previous sanction of the Committee.