Report No. 43
51. Procedure to be followed in the disposal of applications under this Chapter.-
Subject to any rules that may be made under this Chapter, the procedure to be followed by the Tribunal in holding an inquiry under sub-section (3) of section 46, or by a Court of the District Judge in disposing of any application under sub-section (4) of section 49 or sub-section (8) of section 50 shall, so far as may be, be the procedure laid down in the Code of Civil Procedure, 1908, for the investigation of claims, and the decision of the Tribunal or the Court of the District Judge, as the case may be, shall be final.
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