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

State of Punjab - Subsection

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

(e)The terms and conditions of the employees of the existing Special Urban Planning and Development Authority applicable to them immediately before the date of notification under sub-section (1) shall not be varied to their disadvantage except with the previous approval of the State Government.