 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 10 114. Section 48.- Section 48 has been retained with some modifications. SubÂsection (3) does not apply to cases where the Collector has not taken possession and, therefore, serves no purpose and has been omitted. We have also provided that where there is a dispute as to the amount of compensation under this section, the Collector shall refer the same to the Court for decision.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back