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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Himachal Pradesh - Subsection

Section 37(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)The President or in his absence or during the vacancy of his office a Vice-President may prohibit, until the matter has been considered by the municipality, the doing of any act which is in his opinion undesirable in the public interest, provided that the act is one which the municipality has power to prohibit.