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[Cites 0, Cited by 0] [Section 220] [Entire Act]

State of Himachal Pradesh - Subsection

Section 220(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)A copy of all bye-laws made under this Act for any municipal area shall be kept at the office of the municipality and shall be open during office hours without charge to the inspection of any inhabitant.