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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Himachal Pradesh - Subsection

Section 63(4) in The Himachal Pradesh Municipal Corporation Act, 1994

(4)Whenever the management of any water-works, sewerage-works or roads of any municipality is taken over by the State Government, the powers, duties and functions of the municipality under this Act in respect of such water-works, sewerage-works or roads shall be exercised and performed by the State Government.