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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(7) in Sikkim Urban and Regional Planning and Development Act, 1998

(7)The Chairman, the Vice-Chairman and the whole time members shall be entitled to receive from the funds of the Authority such salaries and allowances, if any, and governed by such conditions of service as may be prescribed by rules made in this behalf.