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[Cites 0, Cited by 0] [Section 78C(1)] [Section 78C] [Entire Act]

State of Maharashtra - Subsection

Section 78C(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)receive such monthly salary [as the Corporation shall, from time to time, with the approval of the State Government, determine; but the salary of such officer shall not be altered to his disadvantage during his period of office;] [This was substituted for the portion beginning with the words 'not exceeding' and ending with the words 'time to time' determine; by Maharashtra 5 of 1970, Section 9, with effect from 1st April 1966]