Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 90] [Entire Act] State of Himachal Pradesh - Subsection Section 90(5) in The Himachal Pradesh Municipal Corporation Act, 1994 (5)The costs awarded under this section to the municipality shall be recoverable by the municipality as if they were arrears of a tax due from the appellant.
