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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Himachal Pradesh - Subsection

Section 75(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)The list when amended under this section shall be deposited in the office of the municipality and the same shall be kept open for inspection during office hours to all owners or occupiers of property comprised therein or the authorised agents of such persons, and a public notice that it is so open shall forthwith be published.