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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Himachal Pradesh - Subsection

Section 47(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)Without prejudice to the generality of the provisions of subsection (1), it shall be the duty of the municipality to consider all periodical statements of the receipts and disbursements and all progress reports and pass such resolutions thereon as it thinks fit.