Report No. 181

3. Transitory provisions -

Notwithstanding anything contained in any contract between the lessor and the lessee, the provisions of section 106 of the principal Act, as amended by section 2, shall apply-

(a) to all notices which are the subject matter of suits and proceedings pending at the commencement of this Act;

(b) to all notices which have been issued before the commencement of this Act but where no suit or proceedings has been filed before the date of such commencement.

Provided that in the case of clauses (a) and (b), clause (a) of section 2 shall apply subject to the modification that for the words "sixty days" the words "fifteen days" had been substituted.