Report No. 60
1.22. Homogeneity of Central Acts passed since 1868.-
It may be stated that though, during the period since 1868, there were different Constitution Acts in force at different times, yet Central Acts passed since 1868 have a certain amount of homogeneity. Hence, it is logical to have one Act for their interpretation. As regards the new provisions to be inserted in the Act, care is being taken to ensure that such of them as are likely to create any difficulty will be prospective only. For all these reasons, we think that the alternative of having one Act, is not likely to create any serious practical difficulty. In any case, the advantage of having one Interpretation Act for all Central Acts far outweighs the slight disadvantage that certain difficulties may possibly arise in a few odd cases in discerning which provisions apply to which Central Act.
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