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 51C] [Entire Act] State of Himachal Pradesh - Subsection Section 51C(6) in The Himachal Pradesh Municipal Corporation Act, 1994 (6)The term of office of the member of the Ward Committee shall be two and half years from the date of nomination and shall be eligible for renomination.
