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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Himachal Pradesh - Subsection

Section 81(6) in The Himachal Pradesh Municipal Corporation Act, 1994

(6)The enquiry necessary for a decision whether any relief should be granted under this section shall be held by the Executive Officer or the Secretary who shall make such recommendation to the municipality as he may deem proper:Provided that the municipality shall not grant any remission of tax unless such remission is recommended by the Executive Officer or the Secretary.