Section 33 in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
33. The Salaries and allowances and other conditions of service of the Registrar and other officers and employees and Presiding Officer of Land Acquisition , Rehabilitation and Resettlement Authority.
(1)The salaries, allowances and conditions of service of the Registrar and other Officers and employees of the Land Acquisition , Rehabilitation and Resettlement Authority constituted by the State Government Under Section 51 shall be the same as applicable to the officers and employees of similar grades working in the Judicial Department of the State Government.(2)The salaries and allowances of the Presiding Officer of the Authority shall be the same as applicable to a District Judge working in the State.
