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 1] [Section 2] [Entire Act] State of Himachal Pradesh - Subsection Section 2(5) in The Himachal Pradesh Municipal Corporation Act, 1994 (5)"built area" is that portion of a municipality of which the greater part has been developed as a business or residential area;
