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 284(2)] [Section 284] [Entire Act] State of Himachal Pradesh - Subsection Section 284(2)(b) in The Himachal Pradesh Municipal Corporation Act, 1994 (b)when it is sent by registered post and is delivered to the authorised officer or any other person empowered to receive it.