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[Cites 0, Cited by 0] [Section 223] [Entire Act]

State of Himachal Pradesh - Subsection

Section 223(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)The municipality or Executive Officer or the Secretary, as the case may be, may authorise any person after giving three hours notice to the occupier, or, if there be no occupier, to the owner of any building to enter and inspect it at any time between sunrise and sunset where such inspection appears necessary for sanitary reasons.