Report No. 56

2. Statutory provision covered by the Report.-

This Report is concerned with the following statutory provisions in so far as they enact a requirement of notice of suit:

(i) Section 78B, Railways Act, 1890;

(ii) Section 273, Cantonments Act, 1924;

(iii) Section 478, Delhi Municipal Corporation Act, 1957;

(iv) Section 155(2), Customs Act, 1962;

(v) Section 120, Major Port Trusts Act, 1963.

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