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 310] [Entire Act] State of Himachal Pradesh - Subsection Section 310(3) in The Himachal Pradesh Municipal Corporation Act, 1994 (3)The arrangement existing for the municipalities under the repealedAct shall continue, until the corresponding municipality is constituted under this Act.
