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 51] [Entire Act] State of Himachal Pradesh - Subsection Section 51(ii) in The Himachal Pradesh Town and Country Planning Act, 1977 (ii)acquisition, relaying out of, rebuilding or relcating areas which have been badly laid out or which have developed or degenerated into a slum;
