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 385H] [Entire Act]

State of West Bengal - Subsection

Section 385H(5) in West Bengal Municipal Act, 1993

(5)The qualifications required for appointment of the members including Chairman of the Valuation Committee and the terms and conditions thereof, shall be such as may be prescribed by the State Government.