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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(2)(sa) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(sa)[ taking such measures as the State Government may, from time to time, direct for improvement of the living and working conditions of the sanitary staff of the Council;] [Clause (sa) was inserted by Maharashtra 45 of 1975 Section 4(d).]