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 1] [Section 334] [Entire Act]

State of Assam - Subsection

Section 334(1) in Assam Municipal Act, 1956

(1)the Chief Commissioner may, by notification, signify its intention to declare that with respect to some or all of the matters upon which a municipal fund may be expanded under Section 60, improved arrangements as required within a specified area, which nevertheless, it is not expedient to constitute as a municipality.