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[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

State of Karnataka - Subsection

Section 78(4)(b) in Karnataka Urban Development Authorities Act, 1987

(b)Every officer and servant of an Improvement Board, [the Bagalkot Town Development Authority] [These words are to be omitted when Act 12 of 1996 is brought into force.] and the City Improvement Trust Board, Mysore as the case may be, other than such class of servants as the Government may by order specify, shall become employees of the corresponding Urban Development Authority and shall, until other provisions are made, receive the salary and allowances and be subject to the conditions of service to which they were entitled immediately before the constitution of the Authority for the Urban Areas concerned;