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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Himachal Pradesh - Subsection

Section 90(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)On a reference being made under sub-section (2) the subsequent proceedings in the case shall be, as nearly as may be, in conformity with the provisions relating to references to the High Court contained in section 113 and Order XLVI of the Code of Civil Procedure, 1908 (5 of 1908).