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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(3) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(3)If any difference of opinion arises between the Authority and the Local Authority in respect of any of the matters referred to in this section, the matters shall be referred to the State Government whose decision thereon shall be final.