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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(4) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(4)Notwithstanding such vestment, the Local Authority concerned shall continue to render the municipal services as usually provided by it and such vestment shall not affect the duties and obligations of such Local Authority in or over any drain or water works falling in the management vested in the Authority.