Report No. 60
1.18. Utility of the present Act.-
The Central Act of 1897 has stood the test of time. Its value in avoiding superfluity of language in statutes has been commended by courts. There can be no better testimony of its utility than the fact that courts have, on considerations of equity, justice and good conscience, thought fit to extend its principles not only to subordinate legislation1, but also to private documents2 The Act has also served as a model for all States General Clauses Acts. Lastly, the Act has been expressly applied to the interpretation of the Constitution3 by Article 367 of the Constitution.
1. Paras. 12.22 to 12.26, infra.
2. Paras. 6.21A and 6.22, infra.
3. Article 367 of the Constitution, para. 1.27, infra.
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