Legal Document View

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
[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1)(h) in The Orissa Town Planning and Improvement Trust Act, 1956

(h)minutes of the proceedings at each meeting (together with the names of the Trustees present shall be recorded in a book to be provided for the purpose and such minutes shall be read at the next ensuing meeting and signed by the person presiding at such meeting. The minutes book shall be opened to inspection by any Trustee during office hours.