Section 78(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(1)The compensation payable under sections 13, 56, 59 and 70 shall be determined by the General Manager or any other officer authorised by him in this behalf in such manner as may be prescribed; provided that where the amount of claim exceeds rupees ten thousand, the General Manager shall refer the case to the Board which shall then determine compensation in such manner as may be prescribed.
