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 27] [Entire Act] State of Himachal Pradesh - Subsection Section 27(f) in The Himachal Pradesh Town and Country Planning Act, 1977 (f)for use for any purpose incidental to the use of building for human habitation, or any other building or land attached to such buildings;
