Section 11(3) in The Calcutta Improvement Act, 1911
(3)The [State Government] [Word substituted by the Adaptation of Laws Order, 1950.] may, if it thinks fit, direct the payment to the Chairman [such house-rent and conveyance allowance as may be decided by it] [Sub-section (1) and words in sub-section (3) substituted by W.B. act 42 of 1983.] in addition to his salary.
