Report No. 114
2.2. Real position.-
The Eleventh Law Commission is aware that this public image is, as all images, not based wholly on facts. As the analysis offered by Dr. Upendra Baxi reveals that of the first fifty-nine reports of the Indian Law Commission, at least twenty were legislatively implemented and four were partially implemented. On the other hand, Dr. Baxi has also been able to highlight the fact that while six reports were filed or rejected, as many as eighteen were yet awaiting implementation, eleven were still awaiting publication.1
1. See U. Baxi The Crisis of the Indian Legal System, (1982), pp. 276-285.
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