Report No. 136

Chapter II

Uniformity and the Indian Legal System

2.1. Uniformity.-

It is an elementary, but basic proposition in the Indian legal system that, as far as possible, the law on important topics forming part of the legal system should be uniform. A reasonably deep study of the various provisions on the subject would show that it is an anxiety of our system to maintain and secure and, wherever necessary, to restore, uniformity on important points of law. The manner in which this uniforMity is maintained will be presently dealt with.