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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of Maharashtra - Subsection

Section 77(2)(d) in The Mumbai Municipal Corporation Act, 1888

(d)[ receive such monthly salary [as the Corporation shall, from time to time, with the approval of the State Government, determine; but the salary of such officer shall not be altered to his disadvantage during his period of office] [Clause (d) was substituted by Bombay 48 of 1950, Section 42(2).];]