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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(2)(c) in The Mumbai Municipal Corporation Act, 1888

(c)[ receive such monthly salary as the corporation [shall, from time to time, with the approval of the State Government, determine;] [This clause was substituted for the original by Bombay 13 of 1938, Section 28 vide footnote with asterisk on page 365 supra.] but the salary of any such officer shall not be altered to his disadvantage during his period of office;]