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 20] [Entire Act]

State of Gujarat - Section

Section 7 in The Bombay Public Trusts Act, 1950

7. Assessors.

(1)The assesssors shall be appointed in the manner provided in Chapter IX for any region or sub-region or with respect to any particular public trust or class of public trusts or in connection with any particular matter or class of matters to such trust or class of trusts.
(2)The assessors shall perform such functions as may be provided by or under the provisions of this Act.