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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(1)(f) in The Mumbai Municipal Corporation Act, 1888

(f)determining the conditions under which the said officers and servants, or any of them, shall on retirement or discharge receive pensions, gratuities or compassionate allowances and under which [the surviving spouse or children and in the absence of the surviving spouse or children the parents, brothers and sisters if any] [These words were substituted for the original by Bombay 76 of 1948, Section 9.] dependent on any of the said officers and servants, shall, after their death, receive compassionate allowances and the amounts of such pensions, gratuities or compassionate allowances;