Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(2)(c) in The Bihar Evacuee Property (Management) Act 1953

(c)that he, in the opinion of the State Government, is incompetent, or incapable of performing, or unfit to perform, the duties of his office on account of physical or mental infirmity;