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] [Section 164] [Entire Act] State of Himachal Pradesh - Subsection Section 164(1) in The Himachal Pradesh Municipal Corporation Act, 1994 (1)The municipality may, at any time, undertake the house scavenging of any house or building on the application or with the consent of the occupier.
