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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(1)(c) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017

(c)if the Presiding Officer is a legal practitioner, he shall be paid the pay and other allowances in the minimum scale of pay applicable to the post of District Judge (entry level). He shall not be entitled for any pension. The other service conditions applicable to the post of District Judge shall mutatis-mutandis applicable to him.