Report No. 249

66. Delhi Laws Act, Act 13 of 1912

Category: State Reorganisation and Extension of Laws

Recommendation: Repeal, in consultation with relevant State(s)

This Act was enacted to declare the law in force in certain territories added to the province of Delhi, which were formerly in Punjab. The administration of the province of Delhi was also vested in a Chief Commissioner. This law is no longer relevant in the modern-day administration of these territories. Hence this law should be repealed.