Report No. 85
Chapter 16
Jurisdiction and Limitation
Sections 110A(3) and 110F
I. Limits of Jurisdiction
16.1. Scope of the Chapter.-
We propose to deal in this Chapter with a few points concerning the jurisdiction of Claims Tribunals constituted under the Act. We shall be primarily concerned with sections 110A and 110F. The matter could be conveniently considered under a few possible heads of limits of jurisdiction-territorial limits, pecuniary limits, pre-existing causes of action and the like.
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