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 36] [Entire Act]

State of Himachal Pradesh - Subsection

Section 36(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)The State Government may, by notification delegate all or any of its powers under this Act, except the powers to prescribe forms or make rules under section 279 to any officer subordinate to it.