Section 26 in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
26. Remuneration of Assessors.
- The Assessors shall, save where they are salaried Government Officer, be entitled to such remuneration either, by way of monthly salary or by way of fees or partly in one way and partly in the other, as the State Government, from time to time, determine.
