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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Nagpur Province - Subsection

Section 50(1) in The City of Nagpur Corporation Act, 1948

(1)the power of appointing a municipal officer, whose minimum monthly salary is not less than, [six hundred rupees] [These words were substituted for the words 'three hundred rupees', by Maharashtra 3 of 1975, Section 5.], shall vest in the Corporation;