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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Himachal Pradesh - Subsection

Section 59(2) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(2)The State Government may, by notification, direct that any power exercisable by it under this Act, except the powers to make rules, may also be exercised by such officers in such cases and subject to such conditions, if any, as may be specified therein.