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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2) in Karnataka Land Grabbing Prohibition Act, 2011

(2)The categories of officers and employees who may be appointed under sub-section (1), their salaries, allowances, method of recruitment and other conditions of service and the administrative powers of the Chairman of the Special Court shall be such as may be prescribed, after consultation with the Chairman.