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

State of Himachal Pradesh - Subsection

Section 51(3) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(3)If the Authority fails to make such regulation or amendment within the time specified, the State Government may, make such regulation or amend the regulation so made and the same shall be deemed to have been made or amended by the Authority under sub-section(1).