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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Himachal Pradesh - Subsection

Section 20(2) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(2)If within 30 days from the date of publication of the draft scheme, any person communicates in writing to the Authority any suggestion or objection relating to the scheme, the Authority shall consider such suggestion or objection and may modify the draft scheme as it may deem fit.