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[Cites 0, Cited by 1] [Section 73] [Entire Act]

State of Odisha - Subsection

Section 73(1) in Orissa Municipal Act, 1950

(1)Every Municipality may, with the previous sanction of the State Government and subject to the provisions of this Act, and the rules made thereunder, from time to time determine the officers and servants required to be employed by it or by any joint Committee, constituted under Section 61 or by any Committee of the Municipality area and shall fix or alter the number, designation, grades, salaries, fees and allowances payable to such officers and servants.