Report No. 238
Annexure I
Extract of Section 73(1) of Ac Act and Section 89 of Cpc
73. Settlement agreement.
(1) When it appears to the conciliator that there exist elements of a settlement which may be acceptable to the parties, he shall formulate the terms of a possible settlement and submit them to the parties for their observations. After receiving the observations of the parties, the conciliator may reformulate the terms of a possible settlement in the light of such observations.
(2) ...
(3) ...
(4) ...
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