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 2] [Entire Act] State of Himachal Pradesh - Section Section 260 in The Himachal Pradesh Municipal Corporation Act, 1994 260. Preparation of development plan. - Every municipality shall prepare every year a development plan for its area and submit it to the District Planning Committee.
