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[Cites 0, Cited by 0] [Section 271] [Entire Act]

State of Himachal Pradesh - Subsection

Section 271(4) in The Himachal Pradesh Municipal Corporation Act, 1994

(4)Any person appointed to exercise and perform the powers and duties of municipality during the period of dissolution may receive from the fund of the municipality concerned such payment for his service as the State Government may, by order, determine.