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] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(1) in Punjab Municipal (Executive Officer) Act, 1931

(1)Every contract to be entered into by the committee shall be made on behalf of the committee by the Executive Officer : Provided that the Executive Officer shall be bound by any resolution of the Committee fixing terms, rates or maximum prices in the particular case or any class of cases.