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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Assam - Subsection

Section 75(2)(a) in Gauhati Municipal Corporation Act, 1971

(a)in the case of a Municipal officer or staff drawing a salary and exceeding one thousand rupees per mensem and appointed by the Commissioner or by any authority to whom the power of appointment has been delegated by the Commissioner, an appeal shall lie to the Standing Finance Committee.