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] [Section 48] [Entire Act]

State of Haryana - Subsection

Section 48(1) in Faridabad Metropolitan Development Authority Act, 2018

(1)The State Government shall, within three years from the commencement of this Act and thereafter at the expiration of every fifth year, constitute a committee, in such manner and consisting of such members, as may be prescribed to evaluate and review the performance of the Authority in the said period.