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 78(2)] [Section 78] [Entire Act] State of Himachal Pradesh - Subsection Section 78(2)(a) in The Himachal Pradesh Town and Country Planning Act, 1977 (a)all the properties, funds and dues which are vested in or realisable by the authority, shall vest in, or be realisable by, the State Government;