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State of Himachal Pradesh - Section

Section 167 in The Himachal Pradesh Municipal Corporation Act, 1994

167. Continuance of house scavenging once undertaken by municipality.

- When once the municipality has undertaken the house scavenging of any house or building, under this Chapter, it may continue to perform such house scavenging with or without the consent of the occupier for the time being of such house or buildings.