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 2] [Entire Act]

State of Assam - Section

Section 24 in The Bodoland Autonomous Council Act, 1993

24. Matters to be under the control and administration of the General Council.

- Subject to the provisions of this Act and any other law for the time being in force, the General Council shall have executive powers in the area relating to the following subjects, namely :