Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 275] [Entire Act] State of Himachal Pradesh - Subsection Section 275(2) in The Himachal Pradesh Municipal Corporation Act, 1994 (2)The municipality may appeal to the Government against any order under clause (c) of sub-section (1) by the Director within thirty days from the date of the order.
