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[Cites 0, Cited by 2] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(3) in The Delhi Development Authority Act, 1957

(3)The secretary, chief accounts officer and other officers and employees of the Authority shall be entitled to receive from the funds of the authority such salaries and such allowances, if any, and shall be governed by such conditions of service as may be determined by regulations made in this behalf.