Report No. 85
8.2. Section 110A(2).-
The forum for filing the application (claim) is thus dealt with m section 110A(2):
"(2) Every application under sub-section (1) shall be made to the Claims Tribunal having jurisdiction over the area in which the accident occurred, and shall be in such form and shall contain such particulars as may be prescribed."
In this sub-section, the words "in such form" should be replaced by the words "according to such form", in order to eliminate objections based on mere technicalities.
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