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[Cites 0, Cited by 0] [Section 275(1)] [Section 275] [Entire Act]

State of Himachal Pradesh - Subsection

Section 275(1)(c) in The Himachal Pradesh Municipal Corporation Act, 1994

(c)order a duty to be performed within a specified period if a municipality has made default in the performance of any duty and if such duty is not performed within the specified period to appoint a person to perform such duty and direct that the expenses thereof shall be paid by the defaulting municipality within such period as he might fix;