| Contents |
|
"Obsolete Laws: Warranting Immediate Repeal" (Second Interim Report) Table of Contents |
| Chapter I |
Introduction |
|
Introduction |
| Chapter 2 |
Laws Recommended for Complete Repeal |
| 1. |
Bengal Indigo Contracts Act, Act 10 of 1836 |
| 2. |
Madras Public Property (Malversation) Act, Act 36 of 1837 |
| 3. |
Madras Rent and Revenue Sales Act, Act 7 of 1839 |
| 4. |
Bengal Land Revenue Sales Act, Act 12 of 1841 |
| 5 |
Revenue, Bombay, Act 13 of 1842 |
| 6. |
Revenue Commissioners, Bombay, Act 17 of 1842 |
| 7. |
Sales of Land for Revenue Arrears, Act 1 of 1845 |
| 8. |
Boundary-marks, Bombay, Act 3 of 1846 |
| 9. |
Bengal Alluvion and Diluvion Act, Act 9 of 1847 |
| 10. |
Madras Revenue Commissioner Act, Act 10 of 1849 |
| 11. |
Calcutta Land Revenue Act, Act 23 of 1850 |
| 12. |
Improvement in Towns Act, Act 26 of 1850 |
| 13. |
Madras City Land Revenue Act, Act 12 of 1851 |
| 14. |
Bombay Rent-free Estates Act, Act 11 of 1852 |
| 15. |
Rent Recovery Act, Act 6 of 1853 |
| 16. |
Shore Nuisances (Bombay and Kolaba) Act, Act 11 of 1853 |
| 17. |
Police (Agra) Act, Act 16 of 1854 |
| 18. |
Bengal Embankment Act, Act 32 of 1855 |
| 19. |
Calcutta Land Revenue Act, Act 18 of 1856 |
| 20. |
Bengal Chaukidari Act, Act 20 of 1856 |
| 21. |
Tobacco Duty (Town of Bombay) Act, Act 4 of 1857 |
| 22. |
Madras Compulsory Labour Act, Act 1 of 1858 |
| 23. |
Bengal Ghatwali Lands Act, Act 5 of 1859 |
| 24. |
Bengal Rent Act, Act 10 of 1859 |
| 25. |
Bengal Land Revenue Sales Act, Act 11 of 1859 |
| 26. |
Madras District Police Act, Act 24 of 1859 |
| 27. |
Stage-Carriages Act, Act 16 of 1861 |
| 28. |
Excise (Spirits) Act, Act 16 of 1863 |
| 29. |
Partition of Revenue-paying Estates Act, Act 19 of 1863 |
| 30. |
Coroners Act, Act 4 of 1871 |
| 31. |
Bengal Sessions Courts Act, Act 19 of 1871 |
| 32. |
North-Western Provinces Village and Road Police Act, Act 16 of 1873 |
| 33. |
Indian Law Reports Act, Act 18 of 1875 |
| 34. |
Chota Nagpur Encumbered Estates Act, Act 6 of 1876 |
| 35. |
Bombay Municipal Debentures Act, Act 15 of 1876 |
| 36. |
Broach and Kaira Incumbered Estates Act, Act 14 of 1877 |
| 37. |
Hackney Carriage Act, Act 14 of 1879 |
| 38. |
Legal Practitioners' Act, Act 18 of 1879 |
| 39. |
Central Provinces Land Revenue Act, Act 18 of 1881 |
| 40. |
Madras Forest (Validation) Act, Act 21 of 1882 |
| 41. |
Bikrama Singh's Estates Act, Act 10 of 1883 |
| 42. |
Land Improvement Loans Act, Act 19 of 1883 |
| 43. |
Punjab District Boards Act, Act 20 of 1883 |
| 44. |
Punjab Tenancy Act, Act 16 of 1887 |
| 45. |
Punjab Land Revenue Act, Act 17 of 1887 |
| 46. |
Police Act, Act 3 of 1888 |
| 47. |
City of Bombay Municipal (Supplementary) Act, Act 12 of 1888 |
| 48. |
Excise (Malt Liquors) Act, Act 13 of 1890 |
| 49. |
Easements (Extending) Act, Act 8 of 1891 |
| 50. |
Murshidabad Act, Act 15 of 1891 |
| 51. |
Marriages Validation Act, Act 2 of 1892 |
| 52. |
Bengal Military Police Act, Act 5 of 1892 |
| 53. |
Government Management of Private Estates Act, Act 10 of 1892 |
| 54. |
Porahat Estate Act, Act 2 of 1893 |
| 55. |
Amending Act, Act 5 of 1897 |
| 56. |
Indian Short Titles Act, Act 14 of 1897 |
| 57. |
Lepers Act, Act 3 of 1898 |
| 58. |
Central Provinces Tenancy Act, Act 11 of 1898 |
| 59. |
Central Provinces Court of Wards Act, Act 24 of 1899 |
| 60. |
Amending Act, Act 11 of 1901 |
| 61 |
Indian Tramways Act, Act 4 of 1902 |
| .62. |
Amending Act, Act 1 of 1903 |
| 63. |
Indian Criminal Law Amendment Act, Act 14 of 1908 |
| 64. |
Co-operative Societies Act, Act 2 of 1912 |
| 65. |
Bengal, Bihar and Orissa and Assam Laws Act, Act 7 of 1912 |
| 66. |
Delhi Laws Act, Act 13 of 1912 |
| 67. |
Local Authorities Loans Act, Act 9 of 1914 |
| 68. |
Delhi Laws Act, Act 7 of 1915 |
| 69. |
Scheduled Areas (Assimilation of Laws) Act, Act 37 of 1951 |
| 70. |
Railway Companies (Emergency Provisions) Act, Act 51 of 1951 |
| 71. |
Scheduled Areas (Assimilation of Laws) Act, Act 16 of 1953 |
| 72. |
Lushai Hills District (Change of Name) Act, Act 18 of 1954 |
| 73. |
Absorbed Areas (Laws) Act, Act 20 of 1954 |
| 74. |
Shillong (Rifle Range Umlong) Cantonments Assimilation of Laws Act, Act 31 of 1954 |
| 75. |
Legislative Assembly of Nagaland (Change in Representation) Act, Act 61 of 1968 |
| 76. |
Levy Sugar Price Equalisation Fund Act, Act 31 of 1976 |
| 77. |
Indian Iron and Steel Company (Acquisition of Shares) Act, Act 89 of 1976 |
| Chapter 3 |
Permanent Ordinances Recommended for Repeal |
|
Permanent Ordinances Recommended for Repeal |
| 1. |
War Injuries Ordinance, Ordinance 7 of 1941 |
| 2. |
Collective Fines Ordinance, Ordinance 20 of 1942 |
| 3. |
Armed Forces (Special Powers) Ordinance, Ordinance 41 of 1942 |
| 4. |
Public Health (Emergency Provisions) Ordinance, Ordinance 21 of 1944 |
| 5. |
Criminal Law Amendment Ordinance, Ordinance 38 of 1944 |
| 6. |
Secunderabad Marriage Validating Ordinance, Ordinance 30 of 1945 |
| 7. |
War Gratuities (Income Tax Exemption) Ordinance, Ordinance 24 of 1945 |
| 8. |
Bank Notes (Declaration of Holdings) Ordinance, Ordinance 2 of 1946 |
| 9. |
Criminal Law Amendment Ordinance, Ordinance 6 of 1946 |
| 10. |
Termination of War (Definition) Ordinance, Ordinance 10 of 1946 |
| 11. |
Military Nursing Service Ordinance, Ordinance 30 of 1943 |
| Chapter 4 |
State Reorganisation Laws Recommended for Partial Repeal |
|
State Reorganisation Laws Recommended for Partial Repeal |
| 1. |
Reorganisation of States/transfer of territories/alteration of boundaries |
| 2. |
Establishment of High Courts (of concerned States) |
| 3. |
Representation in the Council of States |
| 4. |
Allocation of Seats in the House of People and Strength of Legislative Assembly |
| 5. |
Authorisation of expenditure |
| 6. |
Apportionment of assets and liabilities |
| 7. |
Provisions as to certain State corporations/boards and provisions as to employees in State services |
| 8. |
Adaptation of laws |
| 9. |
Delimitation of constituencies |
