Report No. 96

Repeal of Certain Obsolete Central Acts

Contents
Chapter 1	Introductory
1.1	Scope
2.	Periodical revision and repeal of statute law
3.	Need for repealing obsolete enactments
4.	Function of statute law revision
5.	Repealing Acts in England
6.	Repealing Acts in India
7.	Need for repealing various Acts dealt with in the Report
8.	Working Paper issued by the Law Commission
Chapter 2	Principles Followed in Recommending Repeal of Enactments
2.1.	Considerations borne in mind
2.	Principles for Statute law revision in U.K
3.	Proposals confined to matters in Union or Concurrent List
4.	Hindu Widows Remarriage Act, 1856
5.	Converts' Marriage Dissolution Act, 1866
Chapter 3	Specific Central Acts Considered*
	Specific Central Acts Considered*
3.1.	Abolition of Privy Council Jurisdiction Act, 1949
2.	Continuance of Legal Proceedings Act, 1948
3.	Exchange of Prisoners Act, 1948
4.	Federal Court Act, 1937
5.	Federal Court (Enlargement of Appellate Jurisdiction) Act, 1947
6.	Goa, Daman and Diu (Opinion Poll) Act, 1966
7.	General Insurance (Emergency Provisions) Act, 1971
8.	Indian Independence Pakistan Courts Act, 1952
9.	Indian Law Reports Act, 1875
10.	Indian Rifles Act, 1920
11.	Industrial Disputes (Banking Companies) Decision Act, 1955
12.	Kazis Act, 1880
13.	Life Insurance (Emergency Provisions) Act, 1956
14.	Oriental Gas Company Act, 1857
15.	Oriental Gas Company Act, 1867
16.	Payment of Taxes (Transfer of Property) Act, 1949
17.	Professions Tax Limitation (Amendment and Validation) Act, 1949
18.	Public Employment (Requirement as to Residence) Act, 1957
19.	Public Suits Validation Act, 1932
20.	The Public Wakfs (Extension of Limitation) Act, 1959
21.	Special Tribunals (Supplementary Provisions) Act, 1946
22.	Transfer of Evacuee Deposits Act, 1954
Chapter 4	Comments Received on the working Paper
4.1.	Comments favouring the proposals
2.	Unconstitutional Laws
3.	Kazis Act of 1880
Chapter 5	Conclusion and Summary of Recommendations
5.1.	Acts to be examined and gist of action suggested to be taken on each Act