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[Cites 0, Cited by 0] [Section 228] [Entire Act]

State of Himachal Pradesh - Subsection

Section 228(4) in The Himachal Pradesh Municipal Corporation Act, 1994

(4)Subject to any general rules for the time being applicable thereto, the material confiscated may be sold by order of the Magistrate, and the proceeds, after defraying the expenses of such sale, shall be credited to the municipal fund.