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

State of Himachal Pradesh - Subsection

Section 42(2) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(2)If any amenity has not been provided by the Authority or by the Promoter which otherwise should have been provided, the Authority or the Promoter, as the case may be, shall pay an amount equivalent to the cost of such amenities to the Local Authority.