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 37] [Entire Act] State of Assam - Subsection Section 37(a) in Gauhati Municipal Corporation Act, 1971 (a)Such delegation shall be in writing and shall specify the name or official designation of the person to whome the delegation is made;
