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[Cites 0, Cited by 0] [Section 100A] [Entire Act]

State of Kerala - Subsection

Section 100A(6B) in Kerala Land Reforms Act, 1963

(6B)[ The members of the Taluk Land Board other than the Chair-man shall be entitled to a sitting fee of ten rupees per day for attending the meetings of the Board:Provided that the Government may, by notification in the Gazette, and for reasons to be stated in such notification, fix such other amount as they deem fit, as sitting fee.] [Inserted by Act 15 of 1976.]