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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(1)(b) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(b)in respect of journey on relinquishing office, from the city of Hyderabad to his usual place of residence in State before he assumed office, if such place is outside the area comprised in that city and in the city of Secunderabad be entitled to travelling allowances for himself and the members of family and for the transport of his personal effects, at such rates and upon such conditions as may be determined by the rules made by the State Government.