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 33] [Entire Act]

State of Haryana - Subsection

Section 33(2) in Haryana Municipal Business Bye-laws 1981

(2)Notwithstanding anything in these bye-laws, in case of emergency, the president, or the Executive Officer may direct that any matter may be submitted direct to the committee if there is not time to submit the matter before the sub-committee to which it should have ordinarily been submitted under the provisions of these bye-laws.