Section 38(2)(a) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38(2)(a) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(a)award the execution of scheme after the applicant has furnished to it a bank guarantee equivalent to 10% of the estimated cost of the development work and has entered into an agreement on such terms and conditions as may be agreed upon including the provisions to ensure-

(i)that the development work shall be within the framework of the approved scheme and shall confirm to the provisions of the regulations and building bye-laws; and

(ii)that the time schedule within which the housing and development work is to be completed shall be adhered to; or

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State of Himachal Pradesh - Subsection

Section 38(2)(a) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004