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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(1)(f) in The Himachal Pradesh Municipal Corporation Act, 1994

(f)sixthly, such sums as may be due to the State Government in respect of the cost of services rendered by it to the municipality and for the maintenance of water works drainage, sewerage, roads, etc. by it on behalf of the municipality :