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 70] [Entire Act] State of Himachal Pradesh - Subsection Section 70(iii) in The Himachal Pradesh Town and Country Planning Act, 1977 (iii)for the purpose of implementation of the plan, to acquire, hold, develop, manage and dispose of land and other property;
