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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(1)(h) in The Gujarat Municipalities Act, 1963

(h)subject to the rules, by-laws and general or special orders made under the Act, determine all questions relating to pay, allowances, leave and other benefits in respect of the officers and servants of the municipality;