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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of Himachal Pradesh - Subsection

Section 164(5) in The Himachal Pradesh Municipal Corporation Act, 1994

(5)In deciding whether to exclude any house or building from the notice, the municipality shall consider, among other matters, the efficiency of the arrangements for house scavenging made by the occupier, if any, and the purpose to which he applies the filth, rubbish, ordure or other offensive matter.