Report No. 95

3.32. Differences from ordinary law.-

Constitutional law does not have the simplicity of ordinary law-a point that has been already made while stressing the need for specialisation.1 At the same time, its very tendency towards complexity renders it desirable that there should be an awareness of the need to evolve a coherent body of doctrine.

1. Paras. 3.5 to 3.7, supra.