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 48] [Entire Act] State of Himachal Pradesh - Subsection Section 48(1) in The Himachal Pradesh Town and Country Planning Act, 1977 (1)There shall be Chief Executive Officer of every Town and Country Development Authority who shall also act as the member Secretary of the Authority.
