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Report No. 10 117. Section 51.- Section 51 has been retained without any change. 118. Following section 52A of the Land Acquisition (Punjab Amendment) Act, 1948, we have added a new section1 to protect the amount of compensation awarded or awardable from attachment or sale in execution of a decree or order of any civil court, when the land acquired is not liable to attachment or sale. 1. Section 70, App I. 119. We have also added a new section1 providing that in proceedings under this Act a certified copy of a registered document may be accepted as evidence of the transaction recorded in the document without the production or proof of the original. 1. Section 71, App I.    |
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