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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Himachal Pradesh - Subsection

Section 174(f) in The Himachal Pradesh Municipal Corporation Act, 1994

(f)subject to the provision of any rule prescribing the conditions on which property may be acquired by the municipality may acquire any land, alongwith the building thereon, which it deems necessary for the purpose of any scheme or work undertaken or projected in exercise of the powers conferred under the preceding clause ;