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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Himachal Pradesh - Subsection

Section 88(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)After such seizure the officer authorised by the municipality in this behalf shall forthwith issue a notice in writing to the owner thereof by registered post that after the expiry of fifteen days from the date of service of the notice he will sell such vehicle or animal or both.