Report No. 10

104. Section 38.-

Section 38 is unnecessary in view of the provisions of section 4(4) and the enlarged and inclusive definition of 'public purpose' in Appendix I, and has, therefore, been omitted.

105. Section 38A.-

This section deals with industrial concerns. We have provided for them in the definition section itself.1 The section has, therefore, been omitted.

1. Section 2(c)(vii), App I.

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