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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)Every transfer of immovable property belonging to any municipality shall be by an instrument in writing executed by the President or Vice-President of the municipality and Executive Officer or Secretary of the municipality, as the case may be.