Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Himachal Pradesh - Subsection

Section 57(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)The municipality shall maintain a register and a map of all immovable properties of which it is the proprietor, or which vests in it, or which it holds in trust for the State Government.