Section 142(2)(a) in The Himachal Pradesh Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 142(2)] [Section 142] [Entire Act]

State of Himachal Pradesh - Subsection

Section 142(2)(a) in The Himachal Pradesh Municipal Corporation Act, 1994

(a)require any courtyard, alley or passage between two or more buildings to be paved by the owner or part-owner of such buildings with such materials and in such manner as may be approved by the municipality ; and

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State of Himachal Pradesh - Subsection

Section 142(2)(a) in The Himachal Pradesh Municipal Corporation Act, 1994