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[Cites 0, Cited by 0] [Section 205] [Entire Act]

State of Himachal Pradesh - Subsection

Section 205(5) in The Himachal Pradesh Municipal Corporation Act, 1994

(5)When sanctioning a scheme the State Government may impose conditions for the submission of periodical reports on the progress of the scheme to the Deputy Commissioner or to the State Government, and for the inspection and supervision of the scheme by the State Government.