138. Power of Municipality to decide questions arising out of the definition of holding.
- For the purposes of and subject to Clause (11) of Section 3-(a)If a question arises whether any property is included within one holding the decision thereof shall rest with the Municipality;(b)the Municipality at a meeting shall decide in regard to holdings in general or to any class of holdings in particular what tests shall be applied determining whether properties within the Municipal area are held under one title or agreement.
