Report No. 10

117. Section 51.-

Section 51 has been retained without any change.

118. Following section 52A of the Land Acquisition (Punjab Amendment) Act, 1948, we have added a new section1 to protect the amount of compensation awarded or awardable from attachment or sale in execution of a decree or order of any civil court, when the land acquired is not liable to attachment or sale.

1. Section 70, App I.

119. We have also added a new section1 providing that in proceedings under this Act a certified copy of a registered document may be accepted as evidence of the transaction recorded in the document without the production or proof of the original.

1. Section 71, App I.