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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 16(2) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012

(2)The State Government may, by notification, provide for the compensation and consultation of the tribunal, the term, salary, vacancy and other particulars of such Tribunal and all other matters that the Government deems fit and necessary for operation and fulfillment of the role of the Tribunal.