Report No. 104
The Judicial Officers' Protection Act, 1850
Chapter 1
Introductory
1.1. Need for revision of the Act.-
Revision of the Judicial Officers' Protection Act, 1850, has been taken up by the Law Commission of its own, as a part of its function of simplifying the law. The manner in which the Act is expressed has become out of date, particularly as a result of subsequent legislative and other developments that have taken place in India. The Act therefore needs revision badly. The Act was passed more than a century ago. Since then, no comprehensive review of its provisions has been undertaken. The points that arise out of the Act are important enough to require serious consideration.
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