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[Cites 0, Cited by 0] [Section 140(10)] [Section 140] [Entire Act]

State of Andhra Pradesh - Subsection

Section 140(10)(e) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(e)nothing in the terms and conditions to be drawn up by the Authority shall adversely affect the conditions that would have been applicable to persons transferred to the service of the Authority as regards any pension, gratuity or allowance payable to them.