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

State of Andhra Pradesh - Subsection

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

(d)the terms and conditions to be drawn up by the Authority shall take into account the salaries and terms and conditions of service, including any accrued rights to leave, enjoyed by the persons transferred to the service of the Authority under this Act while in the employment of the former Authority and any such term or condition relating to the length of service with the Authority shall provide for the recognition of service under the former Authority by the persons transferred to be service by them under the Authority.