Report No. 44
24. Views received.-
Many of the comments received on our working paper have not dealt with this point. Out of such of them as have answered it, a large number regard as satisfactory a transitional provision on the lines of clause 4 of the lapsed Bill. But a few comments stress the desirability of a saving provision for pending applications also, i.e., applications pending in the High Court for a certificate on the basis of valuation under the present provision.
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