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[Cites 0, Cited by 0] [Section 261(3)] [Section 261] [Entire Act]

State of Himachal Pradesh - Subsection

Section 261(3)(a) in The Himachal Pradesh Municipal Corporation Act, 1994

(a)have regard to -
(i)matters of common interest between the municipalities and panchayats including spatial planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation ;
(ii)the extent and type of available resources whether financial or otherwise ;