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[Cites 0, Cited by 3] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1) in The Maharashtra Regional and Town Planning Act, 1966

(1)For the efficient performance of its functions under this Act, a Regional Board, or an officer authorised by it, may appoint such officer and other staff as may be necessary. The officers and staff so appointed shall be entitled to receive such salaries or allowances, and shall be governed by such terms and conditions of service, as may be determined by the State Government.