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[Cites 0, Cited by 0] [Section 244] [Entire Act]

State of Himachal Pradesh - Subsection

Section 244(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)The order of the appellate authority confirming, setting aside or modifying the refusal notice or order appealed from shall be final:Provided that the refusal, notice or order shall not be modified or set aside until the appellant and the municipality have had reasonable opportunity of being heard.