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[Cites 0, Cited by 0] [Section 275(1)] [Section 275] [Entire Act]

State of Himachal Pradesh - Subsection

Section 275(1)(b) in The Himachal Pradesh Municipal Corporation Act, 1994

(b)require a municipality to take into consideration any objection which appears to him to exist to the doing of anything which is about to be done or is being done by such municipality or any information which appears to him to necessitate the doing of anything by such municipality or within such period as he might fix ;