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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Himachal Pradesh - Subsection

Section 206(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)The municipality may, in respect of the area covered under sub-section (1) of section 205 proceed to provide internal services as defined in sub-section (1) of section 205 to the owners of the buildings and plots and shall impose a fee for providing the same in accordance with the provisions of section 70.