Report No. 83
2.4. Origin of Act of 1890.-
Of the Acts in force before 1890, one-the Bombay Minors Act, 1864-had caused serious difficulties in practice. This was the immediate factor that induced the Government of the day to take up the question of enacting suitable legislation on the subject of guardianship. However, it was felt that there was need for an all-India law on the subject.1
1. See Appendix 2 (Historical discussion).
2.5. It was in this background that the draft Bill was drafted, circulated for comments, revised and introduced and further processed. Details of the relevant discussions will be found in an Appendix :1
1. Appendix 2.
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