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[Cites 0, Cited by 0] [Section 305] [Entire Act]

State of Himachal Pradesh - Subsection

Section 305(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)It shall be the duty of the Executive Officer and the Secretary, as the case may be, to assist the President of the Municipal Council or Nagar Panchayat, as the case may be, in the discharge of their functions under this Act or any other law for the time being in force.