Section 75(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)Subject to the provisions of [Section 75A,] [This was substituted for 'sub-sections (5) and (6)' by Maharashtra 38 of 1971, Section 2(2).] the power of making appointment to the posts specified in sub-sections (1) and (2) shall vest in the Council.[* * *] [Sub-section (5), (6) and (7) were deleted by Maharashtra 38 of 1971, Section 2(3).]
