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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(2) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973

(2)The [Chairman, Vice-Chairman] [Substituted by M.P. Act No. 4 of 1983 (w.e.f. 19-11-1982).] shall receive such salary and allowances and shall be subject to such terms and conditions of service as may be prescribed.