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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

Nagpur Province - Subsection

Section 51(1)(a) in The City of Nagpur Corporation Act, 1948

(a)when the acting period exceeds four months, the acting officer or servant shall possess the qualifications prescribed in the rules or by-laws, if any, for the particular post;