Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 221] [Entire Act] State of Himachal Pradesh - Subsection Section 221(4) in The Himachal Pradesh Municipal Corporation Act, 1994 (4)The State Government may make rules consistent with this Act to carry out the purposes of this Chapter and all such rules shall be laid before the Legislative Assembly.
