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[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(4)(a) in Punjab Regional and Town Planning and Development Act, 1995

(a)Every whole-time employee of the existing Special Urban Planning and Development Authority on and from the date of notification under sub- section (1) shall provisionally continue to be an employee of that Authority unless he is required, by general or special order of the State Government, to serve as an employee of any other Successor Special Urban Planning and Development Authority.