Section 19(1) in The Workmen' S Compensation Act, 1923

Central Government Act

(1) If any question arises in any proceedings under this Act as to the liability of any person to pay compensation (including any

1. Subs. by the A. O. 1937 for" G. G. in C.". 2. S. 18A ins. by Act 15 of 1933, s. 11. 3. Subs. by Act 8 of 1959, s. 13, for" one hundred" (w. e. f. 1- 6- 1959 ). 4. Subs. by Act 64 of 1962, s. 6, for certain words (w. e. f. 1- 2- 1963 ).

question as to whether a person injured is or is not a workman) or as to the amount or duration of compensation (including any question as to the nature or extent of disablement), the question shall, in default of agreement, be settled by 1[ a Commissioner].