Report No. 60

1.13. History.-

A few other points of a general nature may now be dealt with. It may be convenient to begin with the history of the Act. It would appear that the idea of having a device for shortening statutes could be traced to Bentham and to those who took up the criticism of the legal system made by Bentham.1

1. Carr The Mechanics of Law-making, (1951) Current Legal Problems, p. 122.