Section 29(2)(d) in The Manipur Municipalities Act,1994.

[Cites 0, Cited by 1] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(d) in The Manipur Municipalities Act,1994.

(d)if he has, within the meaning of section 59 knowingly acquired or continued to hold without the permission in writing of the State Government, directly or indirectly or as a partner, any share or interest in any contract or employment with, by or on behalf, of the municipality; or

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Union of India - Subsection

Section 29(2)(d) in The Manipur Municipalities Act,1994.