Section 21 — Restriction on scope of proceedings.

The Works of Defence Act, 1903
The scope of the inquiry in every such proceeding shall be restricted to a consideration of the interests of the persons affected by the objection.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.