Section 47 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
47.
The Chairman of the trust may receive such salary or remuneration as may be sanctioned by the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.]. No other trustee shall receive any salary or other remuneration from the funds of the trust.
