In section 109 of the principal Act, in sub-section (2),—(a)clause (ia) shall be omitted;(b)clause (iv) shall be omitted;(c)in clauses (via) and (vib), for the word and figures “section 31” at both the places where they occur, the word and figures “section 29” shall be substituted;(d)after clause (xviii), the following clause shall be inserted, namely:“(xviiia)the manner of giving notice inviting objections under proviso to sub-section (4) of section 69;”.
