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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10A(2) in Andhra Pradesh Land Grabbing (Prohibition) Act, 1982

(2)The categories of officers and employees who may be appointed under sub-section (1), their salaries, allowances and other conditions of service and the administrative powers of the Chairman of the Special Court shall be such as may be prescribed, after consultation with the Chairman.