Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 2 docs
The U.P. State vs Murtaza Ali And Anr. on 3 April, 1961
Natwarbhai vs Secretary on 11 July, 2011

Loading...
User Queries
[Section 57] [Complete Act]
Central Government Act
Section 57(3) in The Manipur Municipalities Act, 1994.
(3) When neither the Chairperson nor the Vice- Chairperson of Nagar Panchayat or of a Council' as the case may be, is a member of a committee, the Chairperson of such committee shall be nominated by the Chairperson of the Nagar Panchayat or of the Council, as the case may be.