Report No. 76

11.21. Supreme Court case as to notice.-

The matter, in so far as it relates to the notice referred to in paragraph 3 of the First Schedule has been considered in a Supreme Court ruling.1 However, interpretation of the expression is not dealt with in the Supreme Court judgment.

1. Hari Shankar Lal v. Shambhu Nath, AIR 1962 SC 78 (82) (confirming AIR 1954 All 673).