Section 93(2)(a) in Bihar Regional Development Authority Act, 1974

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State of Bihar - Subsection

Section 93(2)(a) in Bihar Regional Development Authority Act, 1974

(a)every officer or other employee serving under the improvement Trust or Town Planning Authority and the Controlling Authority under the Bihar Restriction of Uses of Land Act, 1948 (Bihar Act 23 of 1948) immediately before the date of the constitution of the Authority shall, on and from such date, be deemed to have been transferred to and become an officer or other employee of the Authority with such designation as the Authority may determine and may hold office by the same tenure, at the same remuneration and on the same terms and conditions of service as he would have held if the Authority had not been constituted, and shall continue to do so unless and until such tenure, remuneration and terms and conditions are duly altered by the Authority:

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State of Bihar - Subsection

Section 93(2)(a) in Bihar Regional Development Authority Act, 1974