Report No. 249
60. Amending Act, Act 11 of 1901
Category: Residuary Laws relating to Administration
Recommendation: Repeal
Similar to the Amending Act of 1897, this Act allowed the use of short titles to facilitate the citation of certain laws listed in the Schedule to the Act. The purpose of the Act has now been fulfilled and hence, it must now be repealed. Most of the laws listed have since been repealed, and a suitable savings clause may be drafted to address the remaining laws. This law can therefore be repealed.
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