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[Cites 0, Cited by 1] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(4) in The Maharashtra Municipal Corporations Act, 1949

(4)Every appointment made under this section, excepting an appointment of a Municipal Secretary, shall be subject to confirmation by the [State] Government and any officer whose appointment the [State] Government refuses to confirm shall be removed from office forthwith.