Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)The copies of such inventory and map shall be deposited in the office of the Director and such other officer or authority as the State Government may direct and all changes made therein shall forthwith be communicated to the Director or other officer or authority.