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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(6) in Andhra Pradesh Urban Areas (Development) Act, 1975

(6)Any member, other than the Chairman 1[the Vice-Chairman and official members specified in clauses (e), ; g) and (g) of sub-section (3), may be paid from the funds of the Authority, such allowances, if any, as may be prescribed.