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[Cites 0, Cited by 0] [Section 248] [Entire Act]

State of Himachal Pradesh - Subsection

Section 248(5) in The Himachal Pradesh Municipal Corporation Act, 1994

(5)If the municipality has not authorised any of the officers specified in sub-section (1), it shall, if so required by the Deputy Commissioner give such authorisation to any of the officers specified in sub-section (1), and shall not withdraw authorisation given on such requisition without the sanction of the Deputy Commissioner.