Section 177 in The Himachal Pradesh Municipal Corporation Act, 1994
177. Order of notice under section 176.
- The municipality may, within one month of the receipt of the notice required by sub-section (2) of section 176 issue -(a)an order directing that for a period therein specified, which shall not be longer than one month from the date of such order, the intended work shall not be proceeded with ; or(b)an order requiring further particulars.
