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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Meghalaya - Subsection

Section 46(2)(iv) in Meghalaya Municipal Act, 1973

(iv)the appointment or the fixing of the pay or allowances of a paid Secretary, Engineer, Water Works Superintendent, Health Officer, Assessor or Executive Officer.