Report No. 75

2. History as showing that the Act was evolved after mature reflection.-

Before proceeding to consider whether a change in the law is needed, we would like to state at the outset that the present statutory provisions on the subject were evolved after mature reflection, as will be evident from the history of the provisions.1 Strong, if not compelling, reasons should exist for recommending a change therein.

1. Para. 7-11, infra.