Report No. 62

8.2. Sections 27 to 29.-

Section 27 deals with the power to submit cases. Registration of agreements is dealt with in sections 28 and 29. They need no change.

8.3. Section 30-Recommendations to delete sub-section (3).-

Section 30 deals with appeals from the orders of the Commissioner. Sub-section (3) of the section reads thus:

"The provisions of section 5 of the Indian Limitation Act, 1908 shall be applicable to appeals under this section." This sub-section is now redundant, in view of section 5, Limitation Act, 1963, and should be deleted. We recommend its deletion.

8.4. Section 30A.-

Section 30A provides for withholding payment of sums deposited before the Commissioner, pending appeal. No change appears to be needed in this section.

8.5. Section 31.- Section 31 deals with recovery, and needs no change.