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] [Entire Act]

State of Haryana - Section

Section 3 in The East Punjab Local Authorities (Restriction of Functions) Act, 1947

3. Power to notify certain areas.

- The State Government may by notification in the Official Gazette declare that the whole or any such part of the State as may be specified in the notification is a notified area and may in the like manner add to, amend, vary or rescind such notification.