Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Gujarat - Subsection Section 3(6) in Gujarat Khar Lands Act, 1963 (6)The Chairman and the members shall be entitled to such allowances at such scales as the State Government may by general or special order determine. The allowances shall be paid by the Board from its fund.
