Legal Document View

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
[Cites 0, Cited by 0] [Section 460R(2)] [Section 460R] [Entire Act]

State of Maharashtra - Subsection

Section 460R(2)(a) in The Mumbai Municipal Corporation Act, 1888

(a)no new permanent post of which the aggregate emoluments exceed [ten thousand rupees] [These words were substituted for the wards 'four hundred rupees' by Maharashtra 17 of 2012, Section 9 (w.e.f. 4-8-2012).] per mensem shall be created without the sanction of the corporation; and