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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Himachal Pradesh - Subsection

Section 144(4) in The Himachal Pradesh Panchayati Raj Act, 1994

(4)No action under sub-sections (1) or (2) or (3) shall be taken unless a reasonable opportunity has been given to the person concerned to show cause why such action should not be taken against him.