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[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

State of Odisha - Subsection

Section 129(1)(a) in The Orissa Municipal Corporation Act, 2003

(a)the amount of any salary, leave and leave allowances, house rent allowances, carriage hire, travelling allowances or any other allowances, gratuity or pension granted under the said bye-laws shall in no case, without the special sanction of the Government, exceed what would be admissible in the case of Government servants of similar standing and status; and