Report No. 110
32.9. Recommendation to extend section 191 to Hindus etc.-
On a consideration of the position, it appears to us that there are two weighty reasons, one theoretical, the other practical, why section 191 should be extended to Hindus etc.-
(1) on principle, there seems to be no reason why the section should not apply to them;
(2) if the section is so extended, citizens would be able to locate and ascertain the law easily from codified provisions.
We, therefore, recommend that section 191 should be extended to Hindus etc. This will, of course, require amendment of the Third Schedule1.
1. To be carried out under the Third Schedule.