Report No. 96
Repeal of Certain Obsolete Central Acts
Contents |
Chapter 1 |
Introductory |
1.1 |
Scope |
2. |
Periodical revision and repeal of statute law |
3. |
Need for repealing obsolete enactments |
4. |
Function of statute law revision |
5. |
Repealing Acts in England |
6. |
Repealing Acts in India |
7. |
Need for repealing various Acts dealt with in the Report |
8. |
Working Paper issued by the Law Commission |
Chapter 2 |
Principles Followed in Recommending Repeal of Enactments |
2.1. |
Considerations borne in mind |
2. |
Principles for Statute law revision in U.K |
3. |
Proposals confined to matters in Union or Concurrent List |
4. |
Hindu Widows Remarriage Act, 1856 |
5. |
Converts' Marriage Dissolution Act, 1866 |
Chapter 3 |
Specific Central Acts Considered* |
|
Specific Central Acts Considered* |
3.1. |
Abolition of Privy Council Jurisdiction Act, 1949 |
2. |
Continuance of Legal Proceedings Act, 1948 |
3. |
Exchange of Prisoners Act, 1948 |
4. |
Federal Court Act, 1937 |
5. |
Federal Court (Enlargement of Appellate Jurisdiction) Act, 1947 |
6. |
Goa, Daman and Diu (Opinion Poll) Act, 1966 |
7. |
General Insurance (Emergency Provisions) Act, 1971 |
8. |
Indian Independence Pakistan Courts Act, 1952 |
9. |
Indian Law Reports Act, 1875 |
10. |
Indian Rifles Act, 1920 |
11. |
Industrial Disputes (Banking Companies) Decision Act, 1955 |
12. |
Kazis Act, 1880 |
13. |
Life Insurance (Emergency Provisions) Act, 1956 |
14. |
Oriental Gas Company Act, 1857 |
15. |
Oriental Gas Company Act, 1867 |
16. |
Payment of Taxes (Transfer of Property) Act, 1949 |
17. |
Professions Tax Limitation (Amendment and Validation) Act, 1949 |
18. |
Public Employment (Requirement as to Residence) Act, 1957 |
19. |
Public Suits Validation Act, 1932 |
20. |
The Public Wakfs (Extension of Limitation) Act, 1959 |
21. |
Special Tribunals (Supplementary Provisions) Act, 1946 |
22. |
Transfer of Evacuee Deposits Act, 1954 |
Chapter 4 |
Comments Received on the working Paper |
4.1. |
Comments favouring the proposals |
2. |
Unconstitutional Laws |
3. |
Kazis Act of 1880 |
Chapter 5 |
Conclusion and Summary of Recommendations |
5.1. |
Acts to be examined and gist of action suggested to be taken on each Act |