Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Himachal Pradesh - Subsection Section 33(3) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004 (3)The consideration money for any transfer under this section shall be paid to the Authority, in such manner, as may be prescribed by regulations.
