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State of Haryana - Section

Section 31 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

31. Salaries, allowances, etc. of Presiding Officer, Registrar and other officers and employees of Authority [Section 56].

- The salaries, allowances and conditions of service of the Presiding Officer and Registrar and other officers and staffs of the Authority, shall be specified separately by the Government after due consultation with the Chief Justice of Punjab and Haryana High Court.