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 1(4)] [Section 1] [Entire Act] State of Himachal Pradesh - Subsection Section 1(4)(b) in The Himachal Pradesh Town and Country Planning Act, 1977 (b)lands owned, hired or requisitioned by the Central Government for the purpose of naval, military and air force works;