Section 3(1)(iii) in The Himachal Pradesh Municipal Corporation Act, 1994

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State of Himachal Pradesh - Subsection

Section 3(1)(iii) in The Himachal Pradesh Municipal Corporation Act, 1994

(iii)"Municipal Corporation" for a larger urban area with population exceeding fifty thousand and generating annual revenue exceeding rupees two crores for the local administration and which has been declared to be a municipal area under section 3 of the Himachal Pradesh Municipal Corporation Act, 1994 (12 of 1994) :

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State of Himachal Pradesh - Subsection

Section 3(1)(iii) in The Himachal Pradesh Municipal Corporation Act, 1994