Section 31(2)(iii) in The Manipur Municipalities Act,1994.

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2)(iii) in The Manipur Municipalities Act,1994.

(iii)the Chairperson or the Vice-Chairperson, as the case may be, against whom the resolution referred to in sub-section (1) is to be moved, shall not preside over the meeting;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 31(2)(iii) in The Manipur Municipalities Act,1994.