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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Himachal Pradesh - Subsection

Section 34(f) in The Himachal Pradesh Municipal Corporation Act, 1994

(f)the appointment of sub committees and their duties, the division of duties among the members of the municipality and the powers to be exercised by such members as are primarily responsible for current executive administration, whether President, Vice-President, Members of sub committees or individual members;