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[Cites 0, Cited by 0] [Section 262(1)] [Section 262] [Entire Act]

State of Himachal Pradesh - Subsection

Section 262(1)(d) in The Himachal Pradesh Municipal Corporation Act, 1994

(d)inquire generally into the affairs of a municipality or with a view to ascertaining whether a municipal area is being satisfactorily administered, and for the purposes of such enquiry make use of any property of the municipality, and of the powers mentioned in clauses (a), (b) and (c), and the members and employees of the municipality shall render such assistance in the inquiry as may be deemed necessary.