Report No. 51
48. Amendment as to limited scope of the remedy considered.-
We should also mention here, that the limited scope of the amendment which we propose may give rise to the objection being advanced that the amendment is not worth the trouble. Now, we are not unaware that the problems-legal and others- that have to be solved for achieving the objective of removal of poverty and undeserved want, are many and various. We are not blind to their magnitude either. Nevertheless, such relief as the reform of the law could afford, has to be initiated, step by step. The citadel of poverty cannot be destroyed in one day. Let this be the first knock on its gates.