Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Himachal Pradesh - Subsection

Section 64(1) in The Himachal Pradesh Town and Country Planning Act, 1977

(1)The Chief Executive Officer or any other officer designated to act as the Chief Executive Officer shall cause to be prepared not later than the 10th of March every year a statement of annual income and expenditure giving the estimates and actual of the past year and the estimates of the next financial year.