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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2) in The Gurugram Metropolitan Development Authority Act, 2017

(2)The Chief Executive Officer shall be paid out of the Fund of the Authority, such monthly salary and such monthly allowances with such other facilities, as may from time to time be fixed by the State Government.