Section 271(3)(b) in The Himachal Pradesh Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 271(3)] [Section 271] [Entire Act]

State of Himachal Pradesh - Subsection

Section 271(3)(b) in The Himachal Pradesh Municipal Corporation Act, 1994

(b)all powers and duties of the municipality shall, until the municipality is re-constituted, be exercised and performed by such person or committee of persons as the State Government or the prescribed authority may appoint in this behalf and where a committee of persons is so appointed, the State Government or the prescribed authority shall also appoint a head of such committee; and

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State of Himachal Pradesh - Subsection

Section 271(3)(b) in The Himachal Pradesh Municipal Corporation Act, 1994