Section 52 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
52. Remuneration of assessors and payment of incidental expenses of Board to be added to costs of scheme.
(1)The assessors shall, save where they are salaried Government Officers, be entitled to such remuneration either by way of monthly salary or by way of fees or partly by way of salary and Partly by way of fees, as the Government may, from time to time, determine.(2)The salary of the President of the Board of Appeal or an Assessor who is a salaried Government Officer and any remuneration payable under sub-section (1) and all expenses incidental to the working of the Board of Appeal shall, unless the Government otherwise determines, be defrayed from out of the funds of the Authority and shall be added to the costs of the scheme.
