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[Cites 0, Cited by 0] [Section 60A(1)] [Section 60A] [Entire Act]

State of Maharashtra - Subsection

Section 60A(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)receive such monthly salary as the corporation shall from time to time, with the approval of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government determine [but the salary of the General Manager shall not be altered to his disadvantage during his period of office] [These words were inserted by Maharashtra 5 of 1970, Section 4.];