Report No. 136
3.3. Need for amendment.-
It seems, therefore, that there is need to supplement the existing machinery by creating some apparatus that will be designed directly to seek and achieve uniformity of law temporarily marred by conflict of views. The cause of uniformity has to be improved by removing the defect in the system, where under matters in the nature of conflict of decisions do not systematically reach the courts (the Supreme Court by way of appeal) or the Legislature (for statutory clarification), or do not reach either of these agencies promptly and effectively. In order to deal with the subject in a concrete manner, we are making a recommendation in this report1 as to the machinery that can be devised to achieve uniformity of law.
1. Chapter IV,
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