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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(2)(m) in The Himachal Pradesh Municipal Corporation Act, 1994

(m)purposes specified in sections 47 and 48 and for all other purposes for which , by or under this Act or any other law for the time being in force, powers are conferred or duties are imposed upon a municipality :