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[Cites 0, Cited by 4] [Section 271] [Entire Act]

State of Gujarat - Subsection

Section 271(g) in The Gujarat Municipalities Act, 1963

(g)Mode of appointing etc., municipal servants. - determining subject to the limitations imposed by sections 47 and 50 the mode and conditions of appointing, punishing, or dismissing any officer or servant; and delegating to officers designated in the rules the power to appoint, fine reduce, suspend or dismiss any officer or servant;