Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(1)(i) in The M.P. 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.