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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Maharashtra - Subsection

Section 50(2) in The City of Nagpur Corporation Act, 1948

(2)the power of appointing municipal officers and servants, whether temporary or permanent, whose minimum salary is not less than [four hundred and fifty rupees] but is less than [six hundred rupees] shall vest in the [Standing Committee];