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State of Himachal Pradesh - Section

Section 168 in The Himachal Pradesh Municipal Corporation Act, 1994

168. Obligation of municipality to perform house scavenging properly.

- When the municipality has undertaken the house-scavenging of any house or building, it shall be bound to perform the same properly, until it shall have relieved itself of the obligation by an order under sub-section (4) of section 164.