Report No. 38

Section 33

Section 33 of the principal Act shall be re-numbered as sub-section (1) thereof, and after sub-section (1) as so renumbered, the following sub-section shall be inserted, namely:-

"(2) Where the sender has assigned his right under this section to the addressee, and gives a written intimation of such assignment to the officer-in-charge of the Post Office, the (-.ampensation under sub-section (1) shall be payable to the addressee.".