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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Himachal Pradesh - Subsection

Section 48(18) in The Himachal Pradesh Municipal Corporation Act, 1994

(18)regulation of slaughter houses and tanneries :Provided that the notification regarding devolution of powers under this sub-section shall be issued within three month from the date of commencement of this Act, in the first instance.