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 8E] [Entire Act]

State of Assam - Subsection

Section 8E(1) in Assam Town and Country Planning Act, 1959

(1)Each Authority shall meet once in a month at such time and place and shall subject to the provisions of sub-sections (2) and (3) observe such procedure in regard to the transaction of business at its meetings, as may be prescribed by bye-laws to be framed under section 74 of this Act.