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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(1)(c) in The Himachal Pradesh Municipal Corporation Act, 1994

(c)if he has without reasonable cause in the opinion of the State Government absented himself for more than three consecutive months from the meetings of the municipality ;