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[Cites 0, Cited by 0] [Section 269] [Entire Act]

State of Himachal Pradesh - Subsection

Section 269(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)The State Government and the Director or the prescribed authority acting under the orders of the State Government, shall be bound to require that the proceedings of municipalities shall be in conformity with law and with the rules in force under any enactment for the time being applicable to Himachal Pradesh generally or the areas over which the municipality have authority.