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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(2) in The Maharashtra Municipal Corporations Act, 1949

(2)The Transport Manager shall receive such monthly salary and allowances as the Corporation shall from time to time, with the approval of the [State] Government determine:Provided that the salary of the Transport Manager will not be altered to his disadvantage during his period of office.