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 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)Subject to the provisions contained in this Act or any other law, the Corporation may, with the previous, approval of the Government or any other officer authorised in this behalf, appoint such officer and servants as it considers necessary for the efficient discharge of its duties.