Report No. 250

38. Miscellaneous Personal Laws (Extension) Act, Act 48 of 1959

Category: Personal Laws

Recommendation: Repeal

This Act was enacted to provide for the extension of certain personal laws to parts of India in which they were not in force then. The Acts so extended find mention in the Schedule appended to the Act. Corresponding amendments have been carried out in the Short Title, Extent and Commencement clause of these Acts. Hence, this Act has served its purpose and the Central Government should repeal this Act. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-1).