Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act] State of Himachal Pradesh - Subsection Section 48(1)(b) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004 (b)to show cause as to why such alterations should not be made within the period stated in the notice at his risk and cost, by the Authority.