Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Madhya Pradesh - Subsection Section 16(4) in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978 (4)Where a Government officer is appointed a Chairman, he shall get such salary, allowances and other facilities as the State Government may determine in this behalf.
