Report No. 96

Chapter 4

Comments Received on the working Paper

4.1. Comments favouring the proposals.-

As already stated in the first chapter of this Report1 Law Commission had circulated a Working Paper on the subject-matter of this Report for inviting informed comments as to the repeal of the Acts dealt with in this Report. The last date for forwarding the comments to the Commission was 30th November, 1983. The replies received upto the date of signing this Report are nine in number. Two are from High Courts, while the remaining seven are from Law Departments of State Governments. Of the High Courts, one agrees with the need for repeal of all the Central Acts under consideration, while the other states that it has no comments to make2. The comments received from the State Governments all agree with the proposal for repeal of these Acts3. Of these comments received from the State Governments, two have made certain additional suggestions or supplied additional information, which will be referred to presently.4

1. Paragraph 1.8, supra.

2. Law Commission File No. F.2(11)/83-L.C., Serial No. 7 and Serial No. 3, respectively.

3. Law Commission File No. F.2(11)/83-L.C., Serial Nos. 4, 5, 6, 8, 9, 10 and 11.

4. Paras. 4.2 and 4.3, infra.