Report No. 96

4.2. Unconstitutional Laws (Suggestion of the Government of Punjab).-

In its reply sent to the Working Paper of the Law Commission, the Government of Punjab1 has suggested that those statutory provisions which have been declared by the Courts as unconstitutional should also be regarded as fit for repeal. The Commission is aware of this consideration and has taken it into account while preparing its list of enactments to be repealed. It may also be useful to mention that whenever the Commission takes up individual enactments for consideration, the constitutional aspect is also kept in mind, with a view to recommending the repeal or suitable amendment of statutory provisions that are found to be in conflict with the Constitution.

1. Law Commission File No. F.2(11)/83-L.C., Serial No. 5.