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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] UT Ladakh - Subsection Section 31(3) in Ladakh Autonomous Hill Development Councils Act, 1997 (3)All orders or instruments made or executed by the Executive Council shall be deemed to have been made or executed by or under the authority of the Council.
