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 88(2)] [Section 88] [Entire Act]

State of Himachal Pradesh - Subsection

Section 88(2)(b) in The Himachal Pradesh Town and Country Planning Act, 1977

(b)procedure for disposal of developed lands, houses, buildings and other structures under section 60;