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[Cites 0, Cited by 0] [Section 101(5)] [Section 101] [Entire Act]

State of Maharashtra - Subsection

Section 101(5)(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(c)for the payment of salaries and allowances of the officers and servants [working under the Council] [These words were substituted for the words 'of the council' Maharashtra 4 of 1974, Section 22(1)(d).];
(ca)[ for an amount equal to such per cent of the estimated current revenues of the Council as the State Government may, by general or special order, directs for improving the living and working conditions of its sanitary staff;] [Clause (ca) was inserted by Maharashtra 45 of 1975, Section 8.]