Legal Document View

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
[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of Himachal Pradesh - Subsection

Section 87(2)(xix) in The Himachal Pradesh Town and Country Planning Act, 1977

(xix)the terms and conditions subject to which the land shall vest in the Town and Country Development Authority under section 58;