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] [Section 80] [Entire Act] State of Maharashtra - Subsection Section 80(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (c)determining the remuneration to be paid to the persons appointed to act for any of the said employees during their absence on leave;
