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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(1)(e) in The Himachal Pradesh Municipal Corporation Act, 1994

(e)if in the opinion of the State Government he has flagrantly abused his position as a member of the municipality or has through his negligence or misconduct been responsible for the loss, or mis-application of any money or property of the municipality;