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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Himachal Pradesh - Subsection

Section 69(2) in The Himachal Pradesh Town and Country Planning Act, 1977

(2)The State Government may make rules in respect of recruitment, qualification, appointment, scale of pay, leave allowance and other conditions of service of the officers and servants appointed under sub-section (1).