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State of Bihar - Section

Section 11 in Digha Acquired Land Settlement Act, 2010

11. Payment by the Board on account of Authority.

- The amount necessary for the payment of remuneration, salaries, allowances and other contributions payable to the Chairperson and other members of the Authority and of the officers and servants of the Authority, shall be paid by the Board which shall create a corpus by depositing 1% of the settlement charge/ex-gratia amount for meeting the cost to be incurred in the said regard in a separate account.