Legal Document View

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
[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Himachal Pradesh - Subsection

Section 36(1)(b) in The Himachal Pradesh Town and Country Planning Act, 1977

(b)the State Government to sanction the deletion of such designation or reservation or allocation from the final development plan or sectoral plan.