Report No. 96
Chapter 3
Specific Central Acts Considered*
It is now time to indicate the results of our examination of specific Central Acts. In the ensuing few paragraphs, we shall discuss not only the Central Acts that appear to require repeal as a result of our examination, but also certain other Central Acts which, at the first sight, may appear to be appropriate for repeal, but in respect of which repeal may create certain difficulties. Taking note of these difficulties, their repeal could not be recommended. Nevertheless it seemed to us desirable to record the conclusion (though negative) with regard to such Acts, alongwith the reasons for not recommending their repeal. Accordingly, the subsequent paragraphs of this Chapter cover not only Central Acts which are recommended for repeal, but also a few other Central Acts not recommended to be repealed, but examined for the purpose of the present Report.1
Back
