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 14] [Entire Act] State of Himachal Pradesh - Subsection Section 14(2) in The Himachal Pradesh Panchayati Raj Act, 1994 (2)The Gram Panchayat shall have the power to modify, return for modifications or reject the proposed plan for erection, re-erection or addition to a building, wall, or platform.
