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 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(2) in The Chhattisgarh Municipalities Act, 1961

(2)The outgoing President or Vice-President shall forthwith handover, all papers and property, if any, to his successor, failing which the Collector may by order in writing direct such outgoing President or Vice-President, as the case may be, to handover the required papers and property forthwith.