Section 4(3) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
(3)The non-official [members] [This word was substituted for the word' 'member' by Maharashtra 18 of 2001, Section 8(b) (w.e.f. 24.10.2000).] of the Corporation nominated under clause (b) of sub-section (1) shall receive such remuneration and allowances as may be laid down by regulations.
