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 105] [Entire Act] State of Madhya Pradesh - Subsection Section 105(3) in The M.P. Griha Nirman Mandal Adhiniyam, 1972 (3)Any person appointed Administrator under sub-section (1) shall receive from the Board fund for his services such pay and allowances as may be fixed by the Government.
