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State of Himachal Pradesh - Section

Section 171 in The Himachal Pradesh Municipal Corporation Act, 1994

171. Establishment of creches of Safai Mazdoors.

- The municipality may, and when so directed by the State Government shall, in the manner prescribed by rules, make provision for the establishment and maintenance of creches for the children of safai mazdoors, who are in the employment of the municipality or work in private houses.