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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Kerala - Subsection

Section 42(1) in Kerala Real Estate (Regulation and Development) Act, 2015

(1)The salary and allowances payable to and the other terms and conditions of service of, the Chairperson and other Members shall be such, as may be prescribed and shall not be varied to their disadvantage during their tenure.