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 0] [Section 233] [Entire Act] State of Assam - Subsection Section 233(a) in Assam Municipal Act, 1956 (a)to the Chief Commissioner in the case of an order passed by the Board at a meeting;
