Report No. 19
37. Sections 33 to 36.-
In section 33, the words "either by the oath", etc. should be replaced by a provision for such inquiry as the Administrator-General thinks fit, so as to leave him some discretion. No change in section 34. In section 35, the certificate-holder should have an opportunity of showing cause before revocation. No change in section 36.
38. The Government of West Bengal has, by an Amending Act,1 introduced a section immediately after section 36, indemnifying payments made to the holder of a certificate before such certificate has been revoked. The provision is a useful one and may be adopted.2
1. Administrator-General's (Bengal Amendment) Act, 1940, section 8.
2. See App. 1, clause 35.
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