Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(i) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(i)to communicate without delay to the Chief Executive Officer or the head of the local office of the Authority, as the case may be, any information which he receives of a design to commit or of the commission of any offence under this Act and the rules or the regulations made thereunder; and