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] [Entire Act]

State of Himachal Pradesh - Section

Section 48 in The Himachal Pradesh Town and Country Planning Act, 1977

48. Chief Executive Officer.

(1)There shall be Chief Executive Officer of every Town and Country Development Authority who shall also act as the member Secretary of the Authority.
(2)The Chief Executive Officer shall be appointed by the State Government.