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[Cites 0, Cited by 0] [Section 182(1)] [Section 182] [Entire Act]

State of Himachal Pradesh - Subsection

Section 182(1)(b) in The Himachal Pradesh Municipal Corporation Act, 1994

(b)Should the owner refuse or should he fail to carry out the work in the time specified, the municipality may, by written notice, require the owners of the land or buildings, fronting, adjoining, or abutting upon such street or part thereof to carry out the work in such manner and within such time as may be specified in the notice.