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State of Jammu-Kashmir - Section

Section 47 in Jammu and Kashmir Municipal Corporation Act, 2000

47. Salary and Allowances of Commissioners.

- The Commissioner and the officers appointed under section 46 shall be paid out of the Corporation Fund such monthly salary and such monthly allowance, as may from time to time fixed by the Government and may be given such facilities in relation to residential accommodation, conveyance and the like as may from time to time be fixed by the Government.