Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 276] [Entire Act] State of Himachal Pradesh - Subsection Section 276(2) in The Himachal Pradesh Municipal Corporation Act, 1994 (2)The scope of such inspections may cover technical aspects including feasibility, economic viability, the technical quality of work and the expenditure being incurred.
