Section 6(4) in Maharashtra Horticulture Development Corporation Act, 1984
(4)The members of the Corporation holding office under sub-section (1) of section 4 shall be entitled to draw such honorarium or compensatory allowance for the purpose of meeting the personal expenditure in attending the meetings of the Corporation or of any committee thereunder or appointed in connection with the work undertaken by or for the Corporation as the State Government may, from time to time, determine.
