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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(4) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(4)All money received by or on behalf of the Authority by virtue of this Act, all proceeds of land or any other kind of property sold by the Authority, all rents and interests, profits and other money accruing to the Authority including the loans raised by it shall constitute the fund of the Authority.