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] [Entire Act]

State of Madhya Pradesh - Section

Section 45 in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973

45. Meeting of Town and Country Development Authority.

(1)The meetings of the Town and Country Development Authority shall be held at such time and at such place as may be laid down by regulations :Provided that until regulations are made in this behalf such meeting shall be convened by the Chairman.
(2)The quorum of meeting shall, unless otherwise provided by regulations be one third of the total number of members of the Town and Country Development Authority.
(3)The Town and Country Development Authority shall make regulations to provide for the conduct of its business.