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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Mizoram - Subsection

Section 79(5) in Mizoram (Land Revenue) Act, 2013

(5)The salaries and allowances and the terms and conditions of service of the Chairman or Member shall be as prescribed by rules.Provided that neither the salary and allowances nor the other terms and conditions of service of the Chairman or the Member shall be varied to his disadvantage during his term of office.