Section 284(2)(a) in The Himachal Pradesh Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 284(2)] [Section 284] [Entire Act]

State of Himachal Pradesh - Subsection

Section 284(2)(a) in The Himachal Pradesh Municipal Corporation Act, 1994

(a)when it is delivered to him -

(i)by the person making the petition ; or

(ii)by a person authorised in writing in this behalf by the person making petition ; or