46B. [Remuneration of Tahsildar. [Substituted by Act 1 of 1886.]
- Every Tahsildar appointed under the last foregoing Section shall be remunerated at such rate and in such manner as the [District Magistrate] may, from time to time with the sanction of the Commissioner of the Division, prescribe; and such remuneration shall be levied from those who have failed to pay their chaukidari assessments in the same manner and in the same proportion as the chaukidari assessment;Provided that one Tahsildar may, in the discretion of the [District Magistrate] [Substituted by Bengal Act 1 of 1892.], be appointed for more than one village.]
