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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(c) in The Orissa Town Planning and Improvement Trust Act, 1956

(c)in the case of appointments of officers whose monthly salary exceeds one thousand rupees; the appointing authority shall be the Trust which shall take the previous sanction of the State Government before such appointment.