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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(3) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(3)The other allowances and conditions of service of the Chairperson and the whole time Member shall be as admissible to a Judge of High Court or Additional Secretary to Government on India as the case may be-Provided that such entitlement shall not be less than what he is otherwise eligible in case of serving Government servant.