(2B)The Settlement Commission shall,—(i)in respect of an application which is allowed to be proceeded with under sub-section (1), within thirty days from the date on which the application was made; or(ii)in respect of an application referred to in sub-section (2A) which is deemed to have been allowed to be proceeded with under that sub-section, on or before the 7th day of August, 2007,call for a report from the Principal Commissioner or Commissioner, and the Principal Commissioner or Commissioner shall furnish the report within a period of thirty days of the receipt of communication from the Settlement Commission.
