Section 267 in The Himachal Pradesh Municipal Corporation Act, 1994
267. Power of State Government to give directions.
- The State Government may issue directions to any municipality for carrying out the purposes of this Act and in particular with regard to,-(a)various uses to which any land with a municipal area may be put;(b)repayment of debts and discharging of obligations ;(c)collection of taxes ;(d)observance of rules and bye-laws ;(e)adoption of development measures and measures for promotion of public safety, health, convenience and welfare ;(f)sanitation and cleanliness ;(g)establishment and maintenance of fire brigade ;(h)execution of any work in public interest.
