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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(4) in The Maharashtra Khar Lands Development Act, 1979

(4)The Chairman and the other members of the Advisory Committee (not being a member who is an Officer of the State Government) shall receive travelling and daily allowances for attending meetings of the Advisory Committee at such rates as the State Government may, from time to time, determine.