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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(7) in The Himachal Pradesh Municipal Corporation Act, 1994

(7)The State Government may, by notification, direct that all or any of the rules which are in force in any municipal area shall, with such exceptions and adaptations as may be considered necessary, apply to the local area declared to be a municipal area under this section, and such rules shall forthwith apply to such municipal area without further publication.