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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Maharashtra - Subsection

Section 80(i) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(i)[ determining the method or recruitment and the qualifications, pay, allowances and other conditions of service of posts equivalent to Class IV posts in the services of the State Government: [This clause was substituted for original, by Maharashtra 18 of 1993, Section 16.]