16. AMENDMENT TO THE RAILWAY CLAIMS TRIBUNAL ACT, 1987
In section 9Aof the Railway Claims TribunalAct, 1987, 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.
