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 167] [Entire Act]

State of West Bengal - Subsection

Section 167(2) in The Howrah Improvement Act, 1956

(2)Every meeting of the Board, the minutes of the proceedings of which have been duly signed as prescribed in clause (h) of section 15, shall be taken to have been duly convened and to be free from all defect and irregularity.Compensation.