Report No. 62
7.10. Recommendation.-
In the light of the above discussion, we recommend that in place of section 20(3), the following sub-section should be substituted:-
"(3) If, for the determination of any matter, the appraisal of which requires special knowledge, it is necessary to obtain the opinion of an expert the Commissioner may summon such expert to appear as a witness and express his opinion on that matter.
(3A) Where a person summoned under sub-section (3) appears, he shall be examined by the Commissioner, and may then be cross-examined by the parties."
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