Report No. 249

68. Delhi Laws Act, Act 7 of 1915

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 included in the territory of Oudh and Agra. This law is no longer relevant in the modern-day administration of these territories. Hence this law should be repealed.