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[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

State of Himachal Pradesh - Subsection

Section 279(1)(x) in The Himachal Pradesh Municipal Corporation Act, 1994

(x)as to the imposition of fine where owners do not take advantage of any amenities provided by the municipalities, such as electricity, tap water supply, sewerage etc. ;