Section 2A(8) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(8)There shall be paid to the members of the Tribunal other than Chairman such travelling allowance,- daily allowance and other allowances for attending the sittings of the Tribunal as are admissible to officers of Class I, and the terms and conditions of appointment of members including their term of office shall be such as the State Government may, from time to time, by order determine. The Chairman shall be entitled to such allowances as the State Government may by order determine.
