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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(1)(g) in The Himachal Pradesh Municipal Corporation Act, 1994

(g)if, being a legal practitioner, he acts or appears in any legal proceeding on behalf of any person against the municipality or on behalf of or against the State Government wherein the opinion of the State Government such action or appearance is contrary to the interests of the municipality: