Section 78C(3) in The Calcutta Improvement Act, 1911
(3)For each scheme there shall be a body of two arbitrators, one of whom shall be elected by vote by the persons present at the meeting referred to in sub-section (2) from one part of the panel, and the other shall be appointed by the [State Government] [Words substituted by the Adaptation of Laws Order, 1930.] from the other part of the panel:Provided that for the purposes of a particular scheme the Words substituted by the Adaptation of Laws order, 1950. [State Government] may, prior to the election referred to in this sub-section, if it thinks fit, modify either part of the panel.
