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 90] [Entire Act] State of Himachal Pradesh - Subsection Section 90(c) in The Himachal Pradesh Town and Country Planning Act, 1977 (c)that there is no pending litigation in respect of land or building in question with any person or authority; and
