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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Himachal Pradesh - Subsection

Section 48(2) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(2)If the person or the owner does not reply to the show cause notice within the period specified therein, issued under sub-section(1), he shall be bound to make the alterations specified in the notice.