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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(1)(h) in The Himachal Pradesh Municipal Corporation Act, 1994

(h)[ He has without reasonable cause in the opinion of the State Government fails to convene more than three consecutive meetings of the Ward Committee.] [Clause h inserted Vide Act No. 12 of 2010.]