 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 10 84. Section 19.- Section 19 has been adopted1 with verbal changes and with the omission of clause (c) of sub-section (1). To sub-section (2), we have added that in making a reference to the Court, the Collector shall furnish any other information available to him relating to the dispute. 1. Section 20, App I.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back