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 28] [Entire Act] State of Himachal Pradesh - Subsection Section 28(4) in The Himachal Pradesh Municipal Corporation Act, 1994 (4)The Sub-Divisional Officer (Civil) on receipt of request under sub-section (3) shall within a period of ten days of such request, convene the meeting.
