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 233] [Entire Act] State of Himachal Pradesh - Subsection Section 233(3) in The Himachal Pradesh Municipal Corporation Act, 1994 (3)If the owner of any property has no place of abode or business within the municipal area, every such notice addressed to him as such owner may be served on the occupier.
