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 28(2)] [Section 28] [Entire Act] State of Himachal Pradesh - Subsection Section 28(2)(i) in The Himachal Pradesh Town and Country Planning Act, 1977 (i)make necessary modification in the proposals for development to meet the objections raised by the Director, or