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 Assam - Section

Section 21 in Assam Municipal Act, 1956

21. Saving of acts done by a Commissioner before his election is set aside.

- Where a candidate who has been elected to be a Commissioner, is declared by the judge not to have been duly elected, acts done by him in execution of the office before the time when the decision is communicated to the Board shall not be in validated by reason of that declaration.