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 17] [Entire Act]

State of West Bengal - Subsection

Section 17(2) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972

(2)No person shall be appointed under sub-section (1) as an appellate authority to hear appeals under this Act unless he is, or has been, or is qualified for appointment as, a District Judge.