Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 347(3)] [Section 347] [Entire Act]

State of Maharashtra - Subsection

Section 347(3)(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ii)the Health Officer of a Municipal Committee under section 25-A of the Central Provinces and Berar Municipalities Act, 1922 (C. P. and Berar 11 of 1922) shall, with effect from the appointed day and subject to the provisions of sub­section (1), be deemed to be appointed the Health Officer of the successor Council under section 75 of this Act.