Section 50 in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
50. Valuation of assets and liabilities of the Authority.
- The Authority shall at the end of every ten years have a valuation of its assets and liabilities made by valuer appointed with the approval of the state Government:Provides that it shall be open to the State Government to direct a valuation to be made at any time as it may consider necessary.
