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State of West Bengal - Section

Section 73 in The Calcutta Improvement Act, 1911

73. Remuneration of members of Tribunal. -

Each member of the Tribunal shall be entitled to receive such remuneration, either by way of monthly salary or by way of fees, or partly in one of those ways and partly in the other, as the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] may prescribe.