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 18] [Entire Act] State of Himachal Pradesh - Subsection Section 18(2) in The Himachal Pradesh Panchayati Raj Act, 1994 (2)When a resolution has been passed under sub-section (1), it shall take effect from the first day of April of the year next after such resolution.
