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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Himachal Pradesh - Subsection

Section 20(1) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(1)Before finalization of any development scheme, the Authority shall, by notification, publish the draft scheme and the same shall specify the plan showing the area proposed to be included in the development scheme alongwith surrounding lands and shall be open to inspection for the public during office hours at the office of the Authority for 30 days from the date of publication thereof.