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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Maharashtra - Subsection

Section 64(1) in Nagpur Improvement Trust Act, 1936

(1)The President of the Tribunal shall, from time to time, prepare a statement showing-
(a)the number and grades of the clerks and other officers and servants whom he considers should be maintained for carrying on the business of the Tribunal,
(b)the amount of the salary to be paid to each such officer and servant.