Section 2(c) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
(c)"emolument" in relation to any village office means salary, cash payment, commission, sanja or cist mamool, use or enjoyment of lands held and all kinds of privileges and benefits in respect of or annexed to such office in lieu of remuneration for the performance of the duty appertaining thereto and includes right to fees or perquisites in money or in kind, whether at fixed times or otherwise as incidental to such; office ;
