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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Himachal Pradesh - Subsection

Section 87(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)An application made under sub-section (1) shall be in writing and shall be signed by the President, the Vice-President, Executive Officer or the Secretary of the Municipality, but it shall not be necessary to present it in person.