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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tripura - Subsection

Section 5(1) in Tripura Town and Country Planning Act, 1975

(1)The term of office and conditions of service of the Chairman and other members of the Board shall be such as may be prescribed by rules; and they shall be entitled to receive such salaries or allowances or both as may be fixed by the State Government.