Report No. 46
23. Implementation of Directive Principles-Effect on right to property.-
It will be noticed that implementation of these Directive Principles would amount to the control or regulation of the citizens' right to property and, in that sense, they must find a place under Article 31 by way of an exception or proviso or as a part of the scheme envisaged by all the provisions under Article 31, and that is what the draftsman has done in the present case. We are, therefore, unable to say that the drafting of Article 31C which is in a negative form is open to any serious criticism.
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