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Report No. 10 132. Section 8.- Section 8, dealing with the principles and method of determining compensation, has been retained with certain modifications: Sub-clauses (c), (d), (e), (f) and (g) of sub-section (1) and the reference to arbitration provided in clause (b) thereof have been omitted in view of the scheme suggested by us under which there is to be a reference to the Court in all matters. In sub-section (2), dealing with compensation payable for requisitioning, a new provision has been added providing for compensation for any damage caused by the exercise of the powers conferred in section 46 of Appendix I. Sub-section (3), dealing with compensation payable in case of acquisition following requisition has been omitted for the obvious reason that under the proposed scheme this will come within the scope of Part II as will appear from section 49 of Appendix I.    |
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