Section 7 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
7. [Section 8].
- The Commissioner shall within 30 days of their receipt forward a consolidated report based on the reports of the Collectors and Special Judges of his division along with his comments to the Board of Revenue, who shall submit a consolidated report to Government showing the working of the Act, not later than three months after the end of each quarter.
