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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

Nagpur Province - Subsection

Section 51(1)(b) in The City of Nagpur Corporation Act, 1948

(b)any appointment of a person to act as City Engineer, Health Officer or Municipal Secretary may be disallowed by the State Government, and shall be null and void from the date the order disallowing it is communicated to the Corporation.