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 67] [Entire Act] State of Himachal Pradesh - Subsection Section 67(3) in The Himachal Pradesh Town and Country Planning Act, 1977 (3)The members shall not be entitled to any salary but shall receive such allowances as may be prescribed
