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[Cites 0, Cited by 1] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(3) in The Manipur Municipalities Act,1994.

(3)A Nagar Panchayat or Council, as life case may be, may in addition to the Executive Officer, also appoint other officer to assist the Executive Officer with the concurrence of the State Government.