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[Cites 0, Cited by 0] [Section 346(2)] [Section 346] [Entire Act]

State of Maharashtra - Subsection

Section 346(2)(a) in The Maharashtra Municipal Corporations Act, 1949

(a)no new permanent office of which the minimum monthly salary exclusive of allowances exceeds two hundred rupees shall be created without the sanction of the Corporation and no new office with a minimum monthly salary, exclusive of allowances, of five hundred rupees or more or with a maximum monthly salary exclusive of allowances of eight hundred rupees or more shall be created without the sanction of the [State] Government.