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[Cites 0, Cited by 0] [Section 262(1)] [Section 262] [Entire Act]

State of Himachal Pradesh - Subsection

Section 262(1)(c) in The Himachal Pradesh Municipal Corporation Act, 1994

(c)by order in writing addressed to the Executive Officer/ Secretary require any such municipality to furnish within a specified period such statements, accounts, reports and copies of documents relating to the proceedings or duties of the municipalities as he may think fit to call for ;