Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 256] [Entire Act] State of Himachal Pradesh - Subsection Section 256(2) in The Himachal Pradesh Municipal Corporation Act, 1994 (2)The municipality shall in writing state the reasons for its decision in respect of every charge and send a copy thereof to the person against whom it is made.
