Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 77A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 77A. [ Sumptuary allowance to Chief Officer. [Section 77A was substituted by Maharashtra 15 of 2012, Section 12 (w.e.f. 4-8-2012).] - The Council shall grant to its Chief Officer, sumptuary allowance at such rates as may be prescribed.]
