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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Himachal Pradesh - Subsection

Section 50(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)The Finance, Audit and Planning Committee shall perform the functions relating to the finance of the municipality, framing of budgets, scrutinising proposals for increase of revenue, examination of receipts and expenditure statements, consideration of all proposals affecting the finances of the municipality, general supervision of the revenue and expenditure of the municipality and co-operation, small saving scheme and any other function relating to the development of the municipal area.