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 204] [Entire Act] State of Himachal Pradesh - Subsection Section 204(2) in The Himachal Pradesh Municipal Corporation Act, 1994 (2)Notwithstanding anything contained in section 208 no person shall erect or re-erect any building in contravention of any bye-law made under sub-section (1).
