 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 10 108. Sections 41-43.- Sections 41-43 have been retained without any material change. 109. A new section1 has been added to the effect that where land is to be acquired for any person (not being a company) or authority, the provisions relating to acquisition of land for companies shall apply. 1. Section 30, App I.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back