Report No. 97

4.6. Adhesion Contracts (Suggestion of the Government of Madhya Pradesh).-

A suggestion has been made by the Government of Madhya Pradesh (Law and Legislative Affairs Department)1 that not only the question of time but also many other questions relating to adhesion contracts may be examined in detail and the law may be suitably amended for the protection of the rights of poor litigants. In this context, we may mention that the subject of unfair terms in contracts has already been taken up by the Law Commission, and a Working Paper on the subject circulated for comments2

1. Law Commission File No. F.2(10)/83-L.C., Serial No. 5.

2. Law Commission of India-Working Paper on Unfair Terms in Contracts.