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[Cites 0, Cited by 0] [Section 262(1)] [Section 262] [Entire Act]

State of Himachal Pradesh - Subsection

Section 262(1)(b) in The Himachal Pradesh Municipal Corporation Act, 1994

(b)by order in writing addressed to the Executive Officer/ Secretary call for and inspect or cause to be inspected any book or document in the possession or under the control of any municipality and the member or the employee of the municipality in possession of such book or document shall immediately place such book or document shall immediately place such book or document at the disposal of the Executive Officer/ Secretary, who shall immediately comply with such order and shall immediately inform the President of the requisition. He shall also bring the matter to the notice of the municipality at its meeting next following;