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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)The term of office of elected [ [***] [Words 'President, Vice-President and members' substituted vide Act 12, 2010.] members] shall be five years from the date appointed for the first meeting of the municipality.