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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Andhra Pradesh - Subsection

Section 92(6) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(6)The Chairperson and other members of the Tribunal shall be appointed by the government for such period and on such terms and conditions, as the government may determine and shall be paid from the Development Fund.