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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

State of Himachal Pradesh - Subsection

Section 184(2)(i) in The Himachal Pradesh Municipal Corporation Act, 1994

(i)after reasonable opportunity has been given to the owner to remove his material and if he has failed to do so, remove or cause to be removed by the Police, or any other agency, any such moveable encroachments or over hanging structures and any such material, goods or articles of merchandise and any such fence, post, stall, or scaffolding ;