Section 84A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
84A. [ Power of State Government to vary amount of honorarium by order. [Section 84A was inserted by Maharashtra 11 of 1994, Section 6.]
- Notwithstanding anything contained in sections 46, 47-A, 69 and 84, the State Government may, by order issued from time to time, vary the amount of monthly honorarium payable to the President, Vice-President, Chairman and Deputy Chairman of a Panchayat Samiti or the Chairman of Subjects Committees.]
