Report No. 76

Chapter 10

Miscellaneous

10.1. Scope of the Chapter.-

We now proceed to a consideration of the remaining sections of the Act containing certain miscellaneous provisions.

10.2. Section 40.-

Section 40 provides that a court of small causes shall have no jurisdiction over any arbitration proceedings or over any application arising thereout, save on application made under section 21. This section does not require any change.