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[Cites 0, Cited by 0] [Section 281A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 281A(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)The requisition shall be effected by an order in writing addressed to the person deemed by the State Government to be the owner or person in possession of the property, and such order shall be served in the prescribed manner on the person to whom it is addressed.