Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Himachal Pradesh - Section Section 282 in The Himachal Pradesh Municipal Corporation Act, 1994 282. Officers authorised to hear election petitions. - The election petitions under this Act shall be heard by the Sub-Divisional Officer (Civil) having jurisdiction over the municipal area.
