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 Howrah Improvement Act, 1956

(2)The Board may -
(a)refer to such Committees, for inquiry and report, any matter relating to any of the purposes of this Act, and
(b)delegate to such Committees, by specific resolution, and subject to any rules made under section 149, any of the powers or duties of the Board.