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[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

State of Himachal Pradesh - Subsection

Section 279(1)(g) in The Himachal Pradesh Municipal Corporation Act, 1994

(g)as to the conditions on which property may be acquired by the municipality or on which property vested in the municipality may be transferred by sale, mortgage, lease, exchange or otherwise ;