Section 2(21) in The Himachal Pradesh Municipal Corporation Act, 1994
(21)"inhabitant" include any person ordinarily residing or carrying on business, or owning or occupying immovable property, in any municipality; or in any local area which the State Government has by notification under this Act, proposed to declare to be a municipality; and in case of any dispute; means any person or persons declare by the Deputy Commissioner to be inhabitant or inhabitants;
