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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Himachal Pradesh - Subsection

Section 51(2) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(2)If it appears to the State Government that it is necessary and desirable for carrying out the purposes of this Act to make any regulation under sub-section(1) or to amend any regulation made under that sub-section, it may call upon the Authority to make such regulation or amendment within such time, as it may specify.