Section 33(1) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(1)The salaries, allowances and conditions of service of the Registrar and other Officers and employees of the Land Acquisition , Rehabilitation and Resettlement Authority constituted by the State Government Under Section 51 shall be the same as applicable to the officers and employees of similar grades working in the Judicial Department of the State Government.
