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 72] [Entire Act] State of Himachal Pradesh - Subsection Section 72(2) in The Himachal Pradesh Town and Country Planning Act, 1977 (2)The Special Area Development Authority shall levy the development charge in the manner as prescribed under sections 61 and 62 of this Act.
