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 457(3)] [Section 457] [Entire Act]

State of Gujarat - Subsection

Section 457(3)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)The qualifications necessary for and the method of appointment to posts the power of appointment to which vests in the Corporation;