Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)Notwithstanding anything contained in the foregoing sub-sections no charges or expenses shall be paid from the municipal fund incidental to any matter which has been specifically declared so by the State Government by general or special order to be a matter in regard to which expenditure shall not be met from the municipal fund.