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 19] [Entire Act]

State of Assam - Subsection

Section 19(a) in The Bodoland Autonomous Council Act, 1993

(a)the designation of the Officer or authority to whom the power to determine the territorial limits of constituencies under sub-section (2) of Section 6 may be delegated and manner in which the electoral role under Section 10 shall be prepared published and maintained by the Commission ;