- The remuneration prescribed under section 72 for members of the Tribunal, and the salaries, leave allowances and acting allowances prescribed under section 73 for officers and servants of the Tribunal, shall be paid by the Board to the President of the Tribunal for distribution :Provided that when under the provisions of section 78, the functions of the Tribunal are performed by the Tribunal constituted under section 70 of the Calcutta Improvement Act, 1911, the Board shall pay to the Chairman of the Board of Trustees for the Improvement of Calcutta such portion of the remuneration of the assessors and of the salaries and allowances of officers and servants of the said Tribunal as the State Government may, having regard to the work done by the said Tribunal with reference to the acquisition of land for the Board of Trustees for the Improvement of Howrah under the Land Acquisition Act, 1894, determine from time to time.
