The Control of National Highways (Land and Traffic) Act, 2002
13. Financial and administrative powers of Presiding Officer.-
The Presiding Officer of a Tribunal shall exercise such financial and administrative powers as may be prescribed.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
The Control of National Highways (Land and Traffic) Act, 2002 13. Financial and administrative powers of Presiding Officer.- The Presiding Officer of a Tribunal shall exercise such financial and administrative powers as may be prescribed. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
