Section 33(1) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(1)Subject to any direction issued by the State Government under this Act, the Authority may dispose of by way of sale, exchange, lease or auction any land acquired by it or transferred to it by the State Government after undertaking or carrying out such development as provided in housing and development scheme, in such manner, as may be prescribed and subject to such terms and conditions as it thinks fit.
