1. Short title and extent.-
(1) This Act may be called the Chandigarh (Delegation of Powers) Act, 1987.
(2) It extends to the whole of the Union territory of Chandigarh.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
1. Short title and extent.- (1) This Act may be called the Chandigarh (Delegation of Powers) Act, 1987. (2) It extends to the whole of the Union territory of Chandigarh. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
