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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Assam - Subsection

Section 51(1) in Assam Municipal Act, 1956

(1)The amount of any leave, leave allowances, traveling allowances, or gratuity provided for in such regulations, shall in no case, without the special sanction of the Chief Commissioner exceed what would be admissible in case of Chief Commissioner officials of similar class and status.