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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(2) in The Calcutta Improvement Act, 1911

(2)The salary and house-rent and conveyance allowance (if any) of any person appointed to act as Chairman shall be fixed by the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.], subject to the provisions of section 11.