Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 14 docs - [View All]
A.K. Shrivastava vs Union Of India (Uoi) And Ors. on 14 May, 2002
Bibekananda Das vs State Of Assam And Ors. on 19 November, 2004
T.Sreekantan, Advocate vs State Of Kerala Represented By on 12 April, 2011
Upendra Nath Das vs State Of Assam And Ors. on 11 January, 2007
Vijay Singh Jadon vs State Of Madhya Pradesh And Ors. on 6 January, 1989

Loading...
User Queries
[Section 4] [Complete Act]
Central Government Act
Section 4(2) in The Administrative Tribunals Act, 1985
(2) The Central Government may, on receipt of a request in this behalf from any State Government, establish, by notification, an Administrative Tribunal for the State to be known as the....... (name of the State) Administrative Tribunal to exercise the jurisdiction, powers and authority conferred on the Administrative Tribunal for the State by or under this Act.