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 3] [Entire Act]

State of Uttar Pradesh - Section

Section 107 in The U.P. Municipalities Act, 1916

107. President of a Committee.

(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may by resolution appoint a President for any committee.
(2)In default of a President being appointed by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], a committee shall appoint its own President from among its members.