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 3] [Entire Act] Constitution Subarticle Section 3(ii) in THE CONSTITUTION (FOURTH AMENDMENT) ACT, 1955 (ii)The proper planning of urban and rural areas require the beneficial utilisation of vacant and waste lands and the clearance of slum areas.
