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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(3) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965

(3)The Controller may, with the previous approval of the State Government and subject to such terms and conditions of service as may be prescribed, appoint such other officers and servants as he considers necessary for the efficient performance of his functions under this Act.