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

State of Himachal Pradesh - Subsection

Section 48(3) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(3)If the person or the owner replies to the show cause notice within the specified period, the Chief Executive Officer shall by an order either cancel the notice issued under sub-section(1) or confirm the same subject to such modifications, as he thinks fit.Chapter-X Miscellaneous