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[Cites 0, Cited by 0] [Section 8G] [Entire Act]

State of Assam - Subsection

Section 8G(1) in Assam Town and Country Planning Act, 1959

(1)Subject to such control and restrictions as may be prescribed by rules, the Authority may appoint such number of officers and employees as may be necessary for the efficient performance of its functions and may determine their designations and grades.