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[Cites 0, Cited by 0] [Section 305(3)] [Section 305] [Entire Act]

State of Himachal Pradesh - Subsection

Section 305(3)(h) in The Himachal Pradesh Municipal Corporation Act, 1994

(h)attend every meeting of the municipality and shall have the right to attend the meeting of any committee thereof and to take part in the discussion but shall not have the right to move any resolution or to vote. If in his opinion any proposal before the municipality is violative of or inconsistent with the provisions of this Act or any other law, rule or order made thereunder, it shall be his duty to bring the same to the notice of the Government.