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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Himachal Pradesh - Subsection

Section 42(1) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(1)Where any area has been developed by the Authority or by the Promoter, the same shall be entrusted to the Local Authority within whose limits the area so developed is situated for discharging its municipal functions.