Report No. 168

7. Amendment of section 10.-

In section 10 of the principal Act,-

(a) in sub-section (1), the words "sub-section (9)" in the end shall be substituted by the words "section 9";

(b) in sub-section (1) the words "together with such incidental charges and expenses as may be payable under the terms of the agreement" shall be added at the end.