Section 17(3) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(3)The State Government may, on such terms and conditions, as it may think fit to impose, entrust to the Authority the framing and execution of any deposit work or any housing and development scheme whether provided by this Act or not and the Authority shall thereupon, undertake the framing and execution of such schemes as if it had been provided for by this Act.
