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[Cites 0, Cited by 2] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(1) in The Manipur Municipalities Act,1994.

(1)Except as provided in sections 41 and 43 and subject to the approval of the State Government, a Nagar Panchayat or a Council may, by a special resolution determine the category and strength of employees required by it, for discharge of its functions and duties.