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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(4) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(4)The Authority may, with the previous approval of the State Government on such terms and conditions, as may be agreed upon, take up framing or execution of any deposit work or any housing and development scheme, on behalf of a local authority or a Co-operative Society or a person.