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 157] [Entire Act] State of Himachal Pradesh - Subsection Section 157(3) in The Himachal Pradesh Municipal Corporation Act, 1994 (3)A further appeal shall lie to the State Government; provided that when the award is confirmed by the Deputy Commissioner no such appeal shall lie.
