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 26] [Entire Act]

State of Assam - Subsection

Section 26(4) in Assam Municipal Act, 1956

(4)The, Chief Commissioner may, by notification, for sufficient cause to be stated therein, direct, from time to time, that the term of office of the Commissioners be extended by such period not exceeding one year at a time, as may be , specified in the notification, provided that the total period of such extension shall not exceed two years.