Section 78 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
78. Compensation. -
(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.(2)Where several persons claim to be entitled to the compensation, the Board, the General Manager or the officer, as the case may be, determining the amount of compensation under sub-section (1) shall also determine the persons who, in its or his opinion, are so entitled and apportion the amount among them.(3)Determination of the amount of compensation under sub-section (1) and of persons entitled thereto and apportionment thereof under sub-section (2) subject to appeal as hereinafter provided, be final.
