Report No. 139

1.4. Scheme of the report.-

In order to present a clear picture of the subject, it is proposed in this report first to deal with the relevant statutory provisions and then to discuss the important judicial pronouncements pertaining to those provisions, which discussions will be followed by a consideration as regards the need for amendment of the law. And finally the Commission will make appropriate recommendations to overcome the existing anomalous situation which calls for urgent remedial legislative measures.