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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Meghalaya - Subsection

Section 51(1) in Meghalaya Municipal Act, 1973

(1)The amount of any leave, leave allowances, traveling allowances, or gratuity provided for in such regulations, shall in no case, without the special sanction of the State Government exceed what would be admissible in case of State Government officials of similar class and status.