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[Cites 0, Cited by 0] [Section 249(3)] [Section 249] [Entire Act]

State of Himachal Pradesh - Subsection

Section 249(3)(a) in The Himachal Pradesh Municipal Corporation Act, 1994

(a)make adequate and suitable provision for such service as may be required for the fulfilment of the several duties imposed on the municipality by this Act or any other law ;