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Report No. 56

31A. Inconvenience.-

The inconvenience caused by such technical plans is, thus, apparent.

As has been observed by one Australian writer1 with reference to an analogous provision in an Act in force in Victoria (Australia),-

"Numerous indeed are the unfortunates who, through mistake or for some other reason, have failed to give the necessary notice."



Statutory Provision as to Notice of Suit other than Section 80 of the Civil Procedure Code Back




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