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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(1)(ii) in The Himachal Pradesh Municipal Corporation Act, 1994

(ii)"Municipal Council" for a smaller urban area with population exceeding five thousand and generating the annual revenue exceeding rupees [ten] [Substituted for the words 'twenty' vide Act No. 20 of 2007.] lakhs for the local administration;