Section 3(6) in Telangana Urban Areas (Development) Act, 1975
(6)Any member, other than the Chairman, [the Vice- Chairman] [The word 'Vice-Chairman' inserted by Act No.7 of 1984.] and official members specified in clauses (e), (f) and (g) of sub-section (3), may be paid from the funds of the Authority, such allowances, if any, as may be prescribed.
