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 212] [Entire Act] State of Himachal Pradesh - Subsection Section 212(4) in The Himachal Pradesh Municipal Corporation Act, 1994 (4)Every order made by the District Judge on appeal and subject only to such order, the order of demolition made by the municipality shall be final and conclusive.
