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

State of Himachal Pradesh - Subsection

Section 36(3) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(3)After the scheme has been executed, necessary completion certificate shall be issued by the Authority that the scheme has been executed as finalised by it under section 20 of this Act.