Section 261(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)The persons to represent the municipalities in the District Planning Committee, under clause (d) of sub-section (2) of section 185 of the Himachal Pradesh Panchayati Raj Act, 1994 (4 of 1994), shall be chosen by the elected members of the municipalities in the District in the prescribed manner from amongst themselves.
