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[Cites 0, Cited by 0] [Section 218] [Entire Act]

State of Odisha - Subsection

Section 218(3) in The Orissa Municipal Corporation Act, 2003

(3)The other terms and conditions of service of the Chairperson and the other members of the Corporation Assessment Tribunal, including salaries and allowances, shall be such as may be determined by the Government.