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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Himachal Pradesh - Subsection

Section 33(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)The minutes of the proceedings referred to under sub-section (1) shall be published in such manner as the State Government may direct, and shall, at all reasonable times and without charge, be open to inspection by any inhabitant.