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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(1)(d) in The Himachal Pradesh Municipal Corporation Act, 1994

(d)fourthly, such sum as may be required to pay the expenses incurred in auditing the accounts of the municipality, and such portion of the cost of any public expenditure by the Central Government or the State Government as may be held by the State Government to be equitably payable by the municipality, in return for services rendered to it ;