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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 33] [Entire Act] State of Assam - Subsection Section 33(1) in Assam Municipal Act, 1956 (1)The Chief Commissioner may appoint the chairman of any Board. If a Chairman is appointed by official designation, the person for the time being holding the office shall be the chairman".
