Section 9 in The Basumati Private Limited (Acquisition Of Undertaking) Act, 1974
9. Commissioner of Payments to be appointed. -
(1)The State Government shall, by notification, appoint such person as it may think fit to be the Commissioner of Payments who shall determine the persons entitled to the amount referred to in section 8 and apportion the same according to the value of the properties and their respective rights therein.(2)The Commissioner shall get such salary and allowances as may be determined by the State Government.(3)The salary and allowances of the Commissioner shall be defrayed out of the Consolidated Fund of the State.
