Section 62(2)(a) in Nagpur Improvement Trust Act, 1936

[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(2)(a) in Nagpur Improvement Trust Act, 1936

(a)a member of the [***] [The words 'Imperial or' were omitted by A. O., 1950.] [State] [Substituted for 'Provincial' by A.O., 1950.] Civil Service, Judicial Branch of not less than ten years standing in such service, who has for at least three years served as District Judge or held judicial office not inferior to that of a Subordinate Judge of the first class ; or

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State of Maharashtra - Subsection

Section 62(2)(a) in Nagpur Improvement Trust Act, 1936