Section 80(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)The salary of the Chairman of the Tribunal or an Assessor who is a salaried Government Officer, and any remuneration payable under sub-section (1) of this section and all expenses incidental to the working of the Tribunal shall, unless the State Government otherwise determines, be defrayed out of the funds of the Development Authority and shall be added to the cost of scheme.
