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17. Reference under Act 10 of 1940.- Nothing in the last preceding section shall prevent the parties from applying to the Court, or the Court from making the order of reference, under the said 3[section 21 of the Arbitration Act, 1940]. 1. The words "after the passing of this Act" rep. by Act 16 of 1874, s. 1 and the Schedule. 2. Subs. by the A.O. 1948, for "any Govt. in India". 3. A proviso to s. 22 has been added to apply only to Bengal by the Bengal Waqf Act, 1934 (Ben. Act 13 of 1934). 4. Namely the Bengal Charitable Endowments, Public Buildings and Escheats Regulation, 1810 (Ben. Reg. 19 of 1810), and Madras Endowments and Escheats Regulation, 1817 (Mad. Reg. 7 of 1817). 5. See now also the Ancient Monuments Preservation Act, 1904 (7 of 1904). 6.A new section 23A has been added to apply only to Bengal by the Bengal Waqf Act, 1934 (Ben. Act 13 of 1934).    |
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