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] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)Subject to the provisions of section 51-IA every Council shall have a President who shall be elected by the elected Councillors from amongst themselves.