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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Himachal Pradesh - Subsection

Section 42(3) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(3)Where money has been collected by the Authority or by the Promoter for the proposed amenities but not utilized, the same shall be transferred to the Local Authority for providing the same.