Section 75(1B) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1B)Every person so appointed as an Additional Chief Officer shall be subject to the same liabilities, restrictions and terms and conditions of service which the Chief Officer is subjected to as per the provisions of this Act.] [Sub-section (1A) was inserted by Maharashtra 15 of 2012, Section 10(a), (w.e.f. 4-8-2012).]
