Section 78 — Procedure in cases under sections 68,69,70,72 and 77, clauses (b), (c) and (d).

If a dispute arises regarding any matter mentioned or referred to in sections sixty-eight, sixty-nine, seventy, seventy-two and seventy-seven, clauses (b), (c) and (d), the Settlement-officer shall decide it summarily after making such enquiry as he thinks fit, and shall not be bound to hear any party to such dispute or to receive any evidence tendered by any such party; but in the case of every such dispute he shall record a proceeding stating the nature of such dispute,· his decision thereon, the grounds of such decision and such other particulars as he thinks fit.

‹ Prev All sections Next ›