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

State of Maharashtra - Subsection

Section 8(2) in Maharashtra Housing and Area Development Act, 1976

(2)Every non-official member shall receive such allowances for the purpose of meeting personal expenditure incurred in attending the meetings of the Authority or for attending to any other business of the Authority as such member, as the State Government may by order determine.