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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Assam - Subsection

Section 42(1) in Assam Municipal Act, 1956

(1)The Chairman and Vice-Chairman of any municipality may, if the Board thinks fit, receive such conveyance allowances out of the municipal fund as shall from time to time be fixed by the Board at a meeting:Provided that the grant of such allowances to a Chairman or Vice-Chairman shall he subject to the approval of the Chief Commissioner.