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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Himachal Pradesh - Subsection

Section 212(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)Any person aggrieved by an order of the municipality made under second proviso to sub-section (1) of section 211 may prefer an appeal to the District Judge having jurisdiction over the municipal area within the period of seven days from the date on which the copy of order made by the municipality given to him.