Report No. 111
Chapter X
Definitions: Section 4
10.1. Section 4-Definition of "Person" to be omitted.-
In the present Act the definitions are placed at the end, in section 4. The word "person", it is provided, applies to bodies politic and corporate. This definition is no longer required, as the expression "person" is defined in section 3(42) of the General Clauses Act, 1897, which will become applicable to the proposed new Act. The definition of "person" should therefore be omitted.
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