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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(2) in Nagpur Improvement Trust Act, 1936

(2)The salary, house rent and conveyance allowance, if any, of any person appointed to act as Chairman shall be fixed by the [State] [Substituted for 'provincial' by A. O., 1950.] Government, subject to the provisions of section 9.