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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Himachal Pradesh - Subsection

Section 176(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)Where a municipality has issued an order under clause (b) of section 177 no notice under sub-section (2) shall be deemed to be valid until the particulars required under such order have been furnished to the satisfaction of the municipality.