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[Cites 0, Cited by 0] [Section 248] [Entire Act]

State of Himachal Pradesh - Subsection

Section 248(4) in The Himachal Pradesh Municipal Corporation Act, 1994

(4)Authorisation under sub-section (1) to accept composition for alleged offences may be given by the municipality either generally in regard to all offences under this Act and the rules and bye-laws, or particularly in regard only to specified offences or offences of a specified class and may, at any time, be withdrawn by the municipality.