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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Himachal Pradesh - Subsection

Section 76(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)Any person interested in any such amendment may tender his objection to the municipality in writing before the time fixed in the notice, or orally or in writing at that time, and shall be allowed an opportunity of being heard in support of the same in person, or by authorised agent, as he may think fit.