Section 348(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)Every person who having been appointed under section 66 or section 67 of the Hyderabad District Municipalities Act, 1956 (Hyd. XVIII of 1956) to the Hyderabad Area Local Government Service continues on and after the appointed day to serve under the conditions of service as respects remuneration, leave and pension and the same rights as respects disciplinary matters or rights as that person was entitled to immediately before the appointed day.
