Section 31(2)(iii) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

(iii)the said notice is signed by an office bearer of the District unit of the party authorised by the State Unit of the party to do so, and

Legal Document View