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[Cites 0, Cited by 0] [Section 60D(1)] [Section 60D] [Entire Act]

State of Maharashtra - Subsection

Section 60D(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)receive such monthly salary as the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'the Member-in-charge' by Maharashtra 27 of 1999, Section 16(c), (w.e.f. 23-4-1999).] shall, from time to time, with the approval of the Corporation, determine; but the salary of such officer shall not be altered to his disadvantage during his period of office;