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[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(4)(c) in Punjab Regional and Town Planning and Development Act, 1995

(c)Every employee who is finally allotted under the provisions of clause (b), to a Successor Special Urban Planning and Development Authority shall, if he is not already serving with that Authority, be made available for serving with the Successor Special Urban Planning and Development Authority from such date as may be agreed upon between the successor Special Urban Planning and Development Authorities or in default of such agreement as may be determined by the State Government.