Report No. 81

3.4. Overlapping and confusion created by section 3-Repeal.-

Having regard to the fact that the law has been codified in the Hindu Minority and Guardianship Act, 1956, sections 5(a) and 6, the continued existence of section 3 of the Act of 1856 on the statute book creates confusion, which should be eliminated by deleting the section.1-2

1. Bakshi Ram Ladha Ram v. Shilla Devi, AIR 1960 Punj 304 (D.K Mahajan, J.).

2. Kusa Parida v. Vaishnav, AIR 1966 On 60 (61), para. 5 (G.K. Misra, J.).