Section 43 in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
43. Remuneration of [Chairman, Vice-Chairman] [Substituted by M.P. Act No. 4 of 1983 (w.e.f. 19-11-1982).].
(1)No member other than the [ Chairman, Vice-Chairman] [Substituted by M.P. Act No. 4 of 1983 (w.e.f. 19-11-1982).] shall receive any annulments except such allowances as may be prescribed.(2)The [Chairman, Vice-Chairman] [Substituted by M.P. Act No. 4 of 1983 (w.e.f. 19-11-1982).] shall receive such salary and allowances and shall be subject to such terms and conditions of service as may be prescribed.
