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

State of Himachal Pradesh - Subsection

Section 35(1) in Himachal Pradesh Municipal Election Rules, 2015

(1)The Commissioner shall frame a programme of general elections of the municipality or a programme to fill up any casual vacancy in a municipality or hold election to a municipality which has been dissolved (hereinafter referred to as "election programme").