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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Himachal Pradesh - Subsection

Section 73(2) in The Himachal Pradesh Town and Country Planning Act, 1977

(2)Such estimates shall make provision for the due fulfilment of all liabilities of the Special Area Development Authority and for the efficient implementation of this Act and shall be complete and a copy thereof shall be sent to each member of that authority at least ten clear days prior to the meeting before which the estimate is to be laid.