Section 118C(1)(i) in The Bihar and Orissa Local Self-Government Act, 1885

[Cites 0, Cited by 0] [Section 118C(1)] [Section 118C] [Entire Act]

State of Bihar - Subsection

Section 118C(1)(i) in The Bihar and Orissa Local Self-Government Act, 1885

(i)it is authorised by a resolution which has been passed at a meeting specially convened for the purpose and in favour of which a majority of not less than two thirds of the members of the Union Committee have voted, and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 118C(1)(i) in The Bihar and Orissa Local Self-Government Act, 1885