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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Himachal Pradesh - Subsection

Section 83(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)Whenever the title to or over any building or land has devolved upon any person by inheritance, the heir shall within three months of the date of the death of the former owner give notice in writing of such inheritance to the municipality.