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[Cites 0, Cited by 1] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(5) in The City of Nagpur Corporation Act, 1948

(5)No municipal officer or servant shall be discharged, dismissed or removed from the service of the Corporation by order of any authority subordinate to that which makes appointments to the post he holds at the time of the order.