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 103(2)] [Section 103] [Entire Act]

State of Madhya Pradesh - Subsection

Section 103(2)(d) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(d)[ the creation of posts and delegation of powers and duties of the Board to the Chairman, the Housing Commissioner, any other officer or Committee of the Board;] [Substituted by M.P. Act No. 1 of 1976 (w.e.f. 19-2-1976).]