Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 50] [Entire Act] State of Maharashtra - Subsection Section 50(1) in The City of Nagpur Corporation Act, 1948 (1)the power of appointing a municipal officer, whose minimum monthly salary is not less than, [six hundred rupees], shall vest in the Corporation;
