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 100(2)] [Section 100] [Entire Act]

State of Madhya Pradesh - Subsection

Section 100(2)(b) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(b)all the powers and duties which may, by or under the provisions of this Act, be exercised or performed by or on behalf of the Board and the Chairman, shall, during the period of such supersession, be exercised and performed by such authority or person as the State Government may direct;