Report No. 17
Appendix I
Proposals as shown in the form of Draft Amendments
(This is a tentative draft only).
Preamble.- The preamble to the Indian Trusts Act, 1882 (2 of 1982) (hereinafter referred to as the principal Act), shall be omitted.
Substitution of the expression "the district court" for "a principal civil court of original jurisdiction".-For the expression "a principal civil court of original jurisdiction", wherever it occurs in the principal Act, the expression "the district court" shall be substituted.1
1. See the discussion in the body of the Report under section 3-"district court."
Omission of illustrations.-All illustrations appearing below any section of the principal Act shall be omitted.
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