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 87(2)] [Section 87] [Entire Act] State of Himachal Pradesh - Subsection Section 87(2)(xvii) in The Himachal Pradesh Town and Country Planning Act, 1977 (xvii)the form in which and the manner in which the town development schemes in draft form shall be published under section 52(3);