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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Himachal Pradesh - Subsection

Section 35(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)There shall be such other classes of officers as the State Government may, by notification, declare and the State Government may appoint as many persons as it deems fit to be officer of these classes and declare what powers under this Act shall be exercised by the officers of each class.