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Report No. 13

2. Scope of revision.-

We have noted these modern trends and also studied the views advanced by jurists in various countries as well as the changes recommended by the Wright Committee in England and the New York Law Revision Commission in America. Besides, there have been numerous judicial pronouncements on the interpretation of the various sections of our Act. Sometimes conflicting views have been expressed and on a few occasions legislative changes have been suggested.

We have examined such decisions and sought to resolve the conflict. We have also taken into consideration the suggestions received from members of the Bar and the Bench and the general public. At the same time, our conclusions have all along been influenced by the consideration that it will not be advisable to introduce such radical changes as may unnecessarily upset the concepts which have become deep rooted in the jurisprudence of the country and which now form part of the accepted notions of the lawyer and the layman.







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