Report No. 176

3. Amendment of section 5

In section 5 of the principal Act, the following Explanation shall be inserted at the end, namely :-

"Explanation.- For the removal of doubts, it is hereby declared that the expression 'any other law for the time being in force' shall always be deemed to include-

(a) the Code of Civil Procedure, 1908 (5 of 1908);

(b) any law providing for internal appeals within the High Court;

(c) any enactment which provides for intervention by a judicial authority in respect of orders passed by any other judicial authority.".