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] [Entire Act]

State of Assam - Section

Section 53 in The Deori Autonomous Council Act, 2005

53. Qualification for membership of Village Council or General Council.

- A person shall be qualified to be elected as member of either the Village Council or the General Council if he is an elector as defined in clause (f) of Section 2.