Report No. 10

74. Sections 11-13.-

The sections relating to enquiry and award have been recast, as we have decided to abolish altogether the procedure of an award by the Collector and have provided, instead, for a reference to the Court direct in cases of dispute. As far as possible, the Collector should try to settle all matters in dispute by negotiation and agreement. If, however, no agreement can be reached the Collector has to make a reference to the Court.1

1. Section 12(3), App I.