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Report No. 162

Law Commission of India Revised Additional Questionnaire on Administrative Tribunals

Contents

Part I

Central/State Administrative Tribunal

Section I:	Working of Administrative Tribunals Proposed Changes in Structure and Measures to be Take for Providing an Efficacious Forum	162.88*
Section II:	Proposals to Make The Central/State Administrative Tribunal A Real Substitute to The High Court for The Purposes of Satisfying The Requirements of Judicial Review: A Basic Feature of The Constitution	162.89*
Section III:	Proposed Changes in Strucure and Functioning	162.89*
Part II
The Creation of the Appellate forum
Section I:	Working of Administrative Tribunals Proposed Changes in Structure and Measures to be Take for Providing an Efficacious Forum	162.88*
Section II:	Proposals to Make The Central/State Administrative Tribunal A Real Substitute to The High Court for The Purposes of Satisfying The Requirements of Judicial Review: A Basic Feature of The Constitution	162.89*
Section III:	Proposed Changes in Strucure and Functioning	162.89*

* The page nos. have been changed as per this.publication.

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