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(f) in The Himachal Pradesh Town and Country Planning Act, 1977 (f)project the requirement of the planning area of such amenities and utilities as water, drainage, electricity and suggest their fulfilment;
