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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 5(1) in Arunachal Pradesh Urban and Country Planning Act, 2007

(1)The term of office and conditions of service of the Chairman and other members of the State Urban and Country Planning Board shall be such as may be prescribed; and they shall be ended to receive such salaries with allowances or honorarium or both as may be fixed by the State Government from time to time.