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Report No. 60 1.11. Shortening the language.- Even so, the value and utility of the General Clauses Act is considerable, because it not only constitutes the reference book of the judge when dealing with statutes, but serves as the draftsman's labour-saving device. It lays down rules which would have been tedious to repeat in every statute, thus shortening the language of legislative enactments. The aspect of shortening the language has been emphasised again and again in the speeches relating to the General Clauses Act, 1868 and General Clauses Act, 1897, in the course of the legislative proceedings. It has also been referred to by the Supreme Court.1 1. Subramaniam v. Official Receiver, AIR 1958 SC 1.    |
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