15. AMENDMENT TO THE ADMINISTRATIVE TRIBUNALS ACT, 1985
In section 10B of theAdministrative TribunalsAct, 1985, for the words and figures "Part XIV of Chapter VI of the FinanceAct, 2017, shall be governed by the provisions of the section 184 of that Act", the words and figures "the Tribunal Reforms Act, 2021, shall be governed by the provisions of Chapter II of the said Act" shall be substituted.
