Section 76A(b) in The Mumbai Municipal Corporation Act, 1888
(b)receive such monthly salary [as the Corporation shall, from time to time, with the approval of the State Government, determine; but the salary of such officer shall not be altered to his disadvantage during his period of office; [This was substituted for the portion beginning with the words 'not exceeding' and ending with the words 'time to time determine' by Maharashtra 5 of 1970, Section 6, with effect from 1st April 1966.]
