Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Himachal Pradesh - Section Section 155 in The Himachal Pradesh Municipal Corporation Act, 1994 155. Preparation of compost manure. - Where the State Government so requires it shall be the duty of the municipality to subject all dung to the process of making compost manure.
