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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)If the President or the Vice-President fails to convene a meeting of the municipality within a period of ten days from the date of receipt of such requisition, the members who signed the requisition may request the Sub-Divisional Officer (Civil) to convene the meeting.