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 185] [Entire Act] State of Himachal Pradesh - Subsection Section 185(8) in The Himachal Pradesh Panchayati Raj Act, 1994 (8)The Chairman of every District Planning Committee shall forward the development plan, as recommended by such Committee, to the Government.Chapter-XIII Rules And Bye-Laws
