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State of West Bengal - Section

Section 78D in The Calcutta Improvement Act, 1911

78D. [ Fees for arbitrators] [Sections 78D to 78G inserted by Ben Act 8 of 1931.]. - The Board shall pay to each arbitrator a fee to be determined by the [State Government] [Words substituted by W. B. Act 32 of 1955.] in respect of the whole of the scheme for which his services are utilized.