Section 89(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)For the purposes of sub-section (1), the State Government may, on a request from any municipality or otherwise, appoint a person to exercise the powers of the Collector under the Himachal Pradesh Land Revenue Act, 1953 (6 of 1954), and where the Collector is so appointed, an application under the said sub-section shall be made to such Collector.
