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 59] [Entire Act] State of Himachal Pradesh - Subsection Section 59(2) in The Himachal Pradesh Town and Country Planning Act, 1977 (2)The directions given under this section shall be binding on the Town and Country Development Authority and that authority shall give effect to them forthwith.
