Report No. 76

8.19. Object of sections 31-33.-

In short, the object of the legislature in introducing sections 31, 32 and 33 was thus to entrust the decision of the relevant disputes to the specified court, and to require the parties to bring that dispute in the form of a petition, as has been explained by the Supreme Court.1

With these introductory observations, we proceed to an examination of each section in this group.

1. Jawahar Lal Barman v. Union of India, AIR 1962 SC 378.