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 31 in The Himachal Pradesh Municipal Corporation Act, 1994

31. Chairman of meeting.

- At every meeting of a municipality the President, or, in his absence or during the vacancy of his office, the Vice- President and if there be no President or Vice-President, then such one of the members, as the members present may elect, shall preside.