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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(1)(b) in The Himachal Pradesh Municipal Corporation Act, 1994

(b)secondly, such sum as the municipality may be required by the State Government to contribute towards the cost of such Directorate of Local Self Government as the State Government may establish for the purpose of advising, assisting and supervising the work of municipalities and other local bodies :