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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(1)(i) in The Chhattisgarh Municipal Corporation Act, 1956

(i)the power of appointing any person on a municipal post which carries a maximum scale of pay as the State Government may, from time to time, by an order in writing specify, shall vest in the Mayor-in-Council or the Commissioner.