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[Cites 0, Cited by 0] [Section 58C(3)] [Section 58C] [Entire Act]

State of Maharashtra - Subsection

Section 58C(3)(b) in The City of Nagpur Corporation Act, 1948

(b)exercise supervision and control over the acts and proceedings of all municipal officers and servants, and, subject to the rules or by-laws for the time being in force, dispose of all questions relating to the services of the said officers and servants and their pay, privileges and allowances;