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

State of Himachal Pradesh - Subsection

Section 21(3) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(3)Where there is any dispute, the matter shall be referred to the State Government and the State Government shall, after hearing the parties concerned decide the matter, whose decision shall be final.