Report No. 96

1.5. Repealing Acts in England.-

Students of statute law are well acquainted with Repealing and Amending Acts.1 In England, the first statute Law Revision Act was passed in 1856. It repealed 120 obsolete statutes.2 Curiously, one of the Acts repealed by that Act was an Act of 1388 (12 Richard 2, C. 13), "for the punishment of them which caused corruption near a city or great town, to corrupt the air".3

1. Halsbury's Laws of England, 3rd Edn., Vol. 36, pp. 461, 476.

2. Statute Law Revision Act, 1865 (19 & 20) Vict., C. 6.

3. Lord Simon of Glaisdale and Webb Consolidation and Statute Law Revision, (1975) Public Law 285, 291.