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 86] [Entire Act] State of Himachal Pradesh - Subsection Section 86(3) in The Himachal Pradesh Town and Country Planning Act, 1977 (3)The decision of the State Government and subject to the decision of the State Government, the decision of the Director shall be final.
