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 73] [Entire Act] State of Himachal Pradesh - Subsection Section 73(4) in The Himachal Pradesh Town and Country Planning Act, 1977 (4)The estimates so sanctioned shall be submitted to the State Government who may approve the same with or without modifications.
