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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Himachal Pradesh - Subsection

Section 157(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)Any person aggrieved by an award made under section 156 may, within thirty days from the date of the communication to him of the award prefer an appeal in writing to the Deputy Commissioner of the district where in the municipality is situated.