Section 53(2)(l) in The Himachal Pradesh Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(2)(l) in The Himachal Pradesh Municipal Corporation Act, 1994

(l)all acts and things which are likely to promote the safety, health, welfare or convenience of the inhabitants, or expenditure whereon may be declared by the municipality with the sanction of the State Government to be an appropriate charge on the municipal fund ; and

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State of Himachal Pradesh - Subsection

Section 53(2)(l) in The Himachal Pradesh Municipal Corporation Act, 1994