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 49 in The Haryana Municipal Act, 1973

49. [ Authority to contract. [Section 49 substituted vide Haryana Act No. 3 of 1994.]

- Any municipality may subject to the rules and provisions of Section 50, delegate to one or more of its members the power of entering on its behalf into any particular contract or into any class of such contracts.]