Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 57] [Entire Act] Union of India - Subsection Section 57(1) in The Manipur Municipalities Act,1994. (1)The Chairperson of the Nagar Panchayat or of the Council, as the case may be, if he Is a member of any committee, shall be ex officio, Chairperson, thereof.
