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 18] [Entire Act] State of Punjab - Subsection Section 18(3) in Punjab Regional and Town Planning and Development Act, 1995 (3)Any member, other than the Chief Administrator, may be paid from the fund of the Authority such allowances, if any, as may be prescribed.
