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 5] [Entire Act] State of Assam - Subsection Section 5(5) in Guwahati Metropolitan Development Authority Act, 1985 (5)The Vice-Chairman, if he is a part member, may be paid from the funds of Authority such allowances as may fixed by the State Government in this behalf.
