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[Cites 0, Cited by 0] [Section 3I] [Entire Act]

State of Maharashtra - Subsection

Section 3I(2) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(2)The conditions of appointment and service of the Chief Executive Officer and his pay scale shall be such as may, by general or special order, be determined by the State Government.