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[Cites 0, Cited by 0] [Section 8G] [Entire Act]

State of Assam - Subsection

Section 8G(2) in Assam Town and Country Planning Act, 1959

(2)The officers and employees of the Authority shall be entitled to receive such salaries and allowances, if any, as may be fixed by the Authority and shall be governed by such terms and conditions of service as may be determined by rules and regulations made in this behalf.