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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(2) in Assam Land Grabbing (Prohibition) Act, 2010

(2)The categories of officers and other employees who may be appointed under sub-section (1), their salaries allowances and other conditions of service, and the administrative powers of the Chairman of the Special Court shall be such as may be prescribed, after consultation with the Chairman.