Section 2(33)(i) in The Himachal Pradesh Municipal Corporation Act, 1994

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State of Himachal Pradesh - Subsection

Section 2(33)(i) in The Himachal Pradesh Municipal Corporation Act, 1994

(i)heretofore levelled, paved, metalled, channelled, sewered or repaired out of municipal or other public funds unless before such work was carried out there was an agreement with the proprietor that the street should not thereby become a public street or unless such work was done without the implied or express consent of proprietor; or

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State of Himachal Pradesh - Subsection

Section 2(33)(i) in The Himachal Pradesh Municipal Corporation Act, 1994