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 290] [Entire Act]

State of West Bengal - Subsection

Section 290(c) in The Chandernagore Municipal Corporation Act, 1990

(c)if the Corporation thinks it proper to transfer any function of the Corporation in relation to the implementation of the Draft Development Plan to any organisation including Government organisation within the meaning of section 92A, a statement containing the list of the function or the functions to be transferred, the manner of transfer, and the terms and conditions of such transfer.