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35. Remuneration of Chairperson and Vice-Chairperson. The Chairperson, theVice-Chairperson or any other Councillor of a Council may be granted by the Council such remuneration or such allowance as may be prescribed: Provided that the expenditure to be incurred under this section shall without prejudice to the provisions of section 71, be paid out of the Municipal Fund.    |
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