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 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1) in Nagpur Improvement Trust Act, 1936

(1)When the place of a Trustee appointed by the [State] [Substituted for 'provincial' by A. O., 1950.] Government becomes vacant by his resignation, removal or death, the [State] [Substituted for 'provincial' by A. O., 1950.] Government shall appoint a person to fill the vacancy.