Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] State of Himachal Pradesh - Section Section 246 in The Himachal Pradesh Municipal Corporation Act, 1994 246. Appeals from certain orders. - Every order of confiscation under section 228 shall be subject to appeal to the next superior court, but shall not be otherwise open to appeal.
