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[Cites 0, Cited by 0] [Section 257] [Entire Act]

State of Himachal Pradesh - Subsection

Section 257(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)Every sum certified by the municipality to be due from any person under sub-section (1) of section 256 shall be paid by such person to the municipality within thirty days from the date of the receipt by him of a copy of the decision.