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Report No. 10

84. Section 19.-

Section 19 has been adopted1 with verbal changes and with the omission of clause (c) of sub-section (1). To sub-section (2), we have added that in making a reference to the Court, the Collector shall furnish any other information available to him relating to the dispute.

1. Section 20, App I.



Law of Acquisition and Requisitioning of Land Back




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