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 1] [Section 37] [Entire Act]

State of Assam - Subsection

Section 37(1) in Assam Municipal Act, 1956

(1)The Chairman shall, for the transaction of the business connected with this Act or for the purpose of making any order authorised thereby, exercise all the powers vested by this Act in the Board:Provided that the Chairman shall not act in opposition to, or in contravention of, any order of the Board at a meeting, or exercise any power which is directed to be exercised by the Board at a meeting.