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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Uttar Pradesh - Subsection

Section 66(2) in The U.P. Municipalities Act, 1916

(2)[ Each such appointment shall be subject to prior approval of the Prescribed Authority and the salaries and other conditions of service of the person so appointed shall be such as may be prescribed.] [Substituted by U.P. Act No. 26 of 1964.]