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 70] [Entire Act] State of Himachal Pradesh - Subsection Section 70(vi) in The Himachal Pradesh Town and Country Planning Act, 1977 (vi)to provide for the municipal management of the special area in the same manner as is provided in the Himachal Pradesh Municipal Act, 1968; (19 of 1968.)
