Report No. 10
70. Section 7.-
The provision contained in section 7 regarding the taking of order for acquisition finds a place in a modified form1 in the proposed section 8.
1. Para. 69, ante.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 10 70. Section 7.- The provision contained in section 7 regarding the taking of order for acquisition finds a place in a modified form1 in the proposed section 8. 1. Para. 69, ante. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
