Section 10(3) in The Himachal Pradesh Municipal Corporation Act, 1994
(3)[ In a municipality, in addition to persons chosen by direct election under this section, the Members of the State Legislative Assembly, representing constituencies which comprise wholly or partly in municipal area, shall also be the members [with voting right] [Sub-section (3) substituted vide Act No. 8 of 1997 w.e.f. 10.1.1997.]][*****] [Existing proviso deleted vide Act No. 10 of 2003 effective w.e.f. 24-5-2003..]
