Report No. 76

3.39. Section 11(4) and the aspect of notice.-

Sub-section (4) of section 11 provides that for the purposes of this section the expression "proceeding with the reference" includes, in a case where reference to the umpire becomes necessary, giving notice of that fact to the parties and to the umpire. This sub-section is intended to explain, in a limited area, the meaning of the expression "proceeding with the reference" as used in sub-section (1).