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[Cites 0, Cited by 0] [Section 4G] [Entire Act]

State of Karnataka - Subsection

Section 4G(2) in Karnataka Town and Country Planning Act, 1961

(2)The officers and employees of such Planning Authority shall be entitled to receive such salaries and allowances as may be fixed by the Planning Authority and shall be governed by such terms and conditions of service as may be prescribed.]