Report No. 60

1.16. Act of 1889 and Act of 1897 (Present Act).-

In 1889, a comprehensive and consolidating Act on the subject was enacted in England. Our General Clauses Act, 1897, is largely modelled on that Act. It consolidates the two earlier enactments of 1868 and 1887, and includes a few new provisions taken from the (English) Interpretation Act, 1889.

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