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] [Entire Act] State of Chattisgarh - Section Section 25B in The Chhattisgarh Municipal Corporation Act, 1956 25B. Honorarium and allowances to Mayor, Speaker and Councillors. - The Mayor, Speaker and the Councillors shall be entitled to receive such honorarium or allowances or both, as the State Government may prescribe.
