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[Cites 0, Cited by 0] [Section 460R(2)] [Section 460R] [Entire Act]

State of Maharashtra - Subsection

Section 460R(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)the corporation may by resolution direct that the scales of pay of any specified classes or grades of officers or servants shall not be varied without the approval of the corporation and, so long as such resolution is in force, the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 176, (w.e.f. 23-4-1999).] shall not authorise an variation in such scales without such approval.