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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Himachal Pradesh - Subsection

Section 63(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)The management of water works, sewerage works or roads, as the case may be, shall revert to the municipality after the expiry of the period for which it was taken over by the State Government or earlier than that if deemed expedient by the State Government.