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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Karnataka - Subsection

Section 85(ii) in Karnataka Municipal Corporations Act, 1976

(ii)the period of duration of any such officer, the salary, the allowances and the conditions of service attaching thereto shall be fixed by the corporation, subject to the sanction of the Government, and shall not be varied without the like sanction.