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[Cites 0, Cited by 0] [Section 279] [Entire Act]

State of Himachal Pradesh - Subsection

Section 279(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)The rules under sub-section (1) may among other matters provide,
(i)for reservation of seats in "municipalities" ;
(ii)for determination of number of elected members in municipalities.