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[Cites 0, Cited by 1] [Section 346(2)] [Section 346] [Entire Act]

Bombay Presidency - Subsection

Section 346(2)(b) in The Bombay Provincial Municipal Corporations Act, 1949

(b)the Corporation may by resolution direct that the scales of pay of any specified classes or grades of officers or servants shall not be varied without the approval of the Corporation and, so long as such resolution is in force, the Transport Committee shall not authorise any variation in such scales without such approval.