Report No. 66

8. Power to exempt.-

(1) The State Government may, from time to time, by order either retrospectively from the passing of this Act or prospectively, exempt from the operation of all or any of the provisions of this Act the members of any race, sect or tribe, or part of a race, sect or tribe, to whom it may consider1 it inexpedient to apply such provisions.

(2) The State Government may also revoke any such order, but not so that the revocation shall have any retrospective effect.

(3) All orders and revocations under this section shall be published in the Official Gazette.

9. Repeal of the Act of 1874-(section not drafted).

10. Amendment of other Acts2-(Amending section not drafted).

1. Existing word 'impossible' is considered unnecessary, and has, therefore, been deleted.

2. Amendments to the Insurance Act, the Transfer of Property Act, Trusts Act etc. have been indicated separately (Chapter 15 of the Report).