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[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

State of Himachal Pradesh - Subsection

Section 107(2)(b) in The Himachal Pradesh Municipal Corporation Act, 1994

(b)the manner in which the cubic capacity of the storage accommodation to be provided by such owners is to be fixed that is, whether the extent of such capacity is to be regulated by reference to the area of the land, the size of the building, the number of occupants, or the estimated rental value thereof or by any two or more of these methods;